Section 131 in Tamil Nadu District Municipalities Act, 1920
131. Private water-supply for consumption and domestic use and powers of [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] to enforce provision for water-supply.
(1)In municipalities in which there is a pipe supply of water, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)], may at his discretion on application by the owner or occupier of any building, arrange, in accordance with the by-laws, to supply water thereto for domestic consumption and use:Provided that the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] shall not, without the sanction of the council, agree to supply water to any building assessed at an annual value of less than one hundred and twenty rupees.(2)Whenever it appears to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] that any dwelling-house assessed at an annual value of not less than two hundred rupees is without a proper supply of water for domestic consumption and use and that such a supply can be furnished from a main not more than one hundred feet distant from any part of such building, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] may, by notice, require the owner to obtain such supply and to executive all such works as may be necessary for that purpose in accordance with the by-laws and regulations.(3)The cost of making the connection and the cost or hire of meters shall be borne by the owner or applicant and shall be recoverable in the same manner as the property tax.Explanation. - Supply of water for domestic consumption and use shall not be deemed to include a supply-(a)for any trade, manufacture or business,(b)for gardens or for purposes of irrigation,(c)for building purposes,(d)for fountains, swimming baths, public baths, within the municipality or for any ornamental or mechanical purpose,(e)for animals, or for washing vehicles, where such animals or vehicles are kept for sale or hire;but shall be deemed to include a supply -(a)for flushing latrines,(b)for all baths other than swimming baths or public baths,(c)for the consumption and use of inmates of hotels, boarding-houses and the like and for baths used by such inmates.(4)[Omitted by section 2(b) of the Tamil Nadu District Municipalities (Amendment) Act, 1936 (Tamil Nadu Act XXIII of 1936).]Private Water-Supply for Non-Domestic Purposes
