Section 223 in The Coimbatore City Municipal Corporation Act, 1981
223. Prohibition against making connection without permission.
(1)No person shall, without the permission of the Commissioner, make any connection with any municipal cable, wire, pipe, drain or channel or with the house connection of any other person.(2)The Commissioner may, by notice, require any connection made in contravention of sub-section (1), to be demolished, removed, closed, altered or remade.
