Section 22(1) in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
(1)Taking water by means of a mechanical device through a pipe or through any electrical motor from the mains is prohibited. 11 such a device is found out, the house connection will not only be disconnected, but also the electrical motor or other mechanical device will be confiscated and such articles will not be returned on any account. Re-connection will be given only on payment of Rs. 7,000 as fine, along with an undertaking that such devices will not be fitted in future. Apart from that the owner or occupier of the house should also pay additional fine amount equivalent to six half-yearly (3 years) total water charges.
