Section 46 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
46. Control over house and other connections.
(1)All house-connections, whether within or without the premises to which they belong, with the Board's water supply mams shall be under the control of the Board, but shall be altered, repaired and kept in proper order, at the expense of the owner of the premises to which they belong, or for the use of which they were constructed:Provided that the expenses of such alteration, repair or maintenance outside the premises shall be borne by the Board.(2)All connections to the mains of the Board for water supply to premises, street hydrants including fire hydrants and places of public resort and all pipes, taps and other fittings used for such supply shall be made, maintained and regulated in such manner and at such charges or fees for connection or re-connection as may be prescribed.
