Section 3 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
3. Definition.
- (i) The "Corporation" means the Municipal Corporation of Coimbatore;(ii)"The Tamil Nadu Water-Supply and Drainage Board" means the Board, constituted under the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of 1971);(iii)"domestic connection" means supply of water from the Corporation's water supply distribution mains to dwelling houses.(1)Supply of water to recognised schools and colleges are classified under this bye-law.(2)Excludes items classified under non-domestic commercial and industrial items as defined below.(iv)"non-domestic connection" means supply of water for the purposes other than to dwelling houses.(1)When water supplied for 'domestic' purposes is utilised for construction, repairs, etc., the same will be under 'non-domestic'.(2)When water supply for domestic purpose is utilised for construction, repairs, the field staff of Corporation shall charge tariff from earlier reading rate into non-domestic tariff. On completion of construction, connection holders shall apply to the Commissioner in writing and obtain written orders for reconversion into domestic, after satisfying the correctness of the use of water for domestic purpose.(3)Supply of water to lodging houses, Government, Quasi-Government, private offices, hospitals, dispensaries, club etc., will be classified under this tariff.(v)"commercial connection" means supply of water to any building where business or commercial activities are conducted;This includes supply of water to hotels, tea shops, coffee houses, cinema theatres and other business premises.'Bulk supplies' effected to all establishment, buildings, etc., are also classifiable under this including supplies to railways, defend establishment, multi-storied constructions.(vi)"industrial connections" means supply of water to industrial establishment, licensed under Industrial Act or 'Factories Act' including soda factories, ice factories, cottage industries, rice mills, etc.(1)All connections not classified under 'domestic', 'non-domestic' and 'commercial' connections are to be classified under industrial connection.
