Section 200(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)Where on any land there are two or more super-structures the annual value of each of which is less than one hundred and twenty rupees and the owner of the land is not the owner of all the super-structures, the Commissioner may, if it appears to him that the super-structures are 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 thirty metres distant from any part of any such superstructure, by notice, require the owner of the land to obtain such supply.
