Section 16 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
16. Conditions of supply.
- (i) All tapes, fittings, etc., of water, supply connection shall be so fixed as to afford facility for easy inspection by inspecting authorities of the Corporation. Every house owner or occupier shall afford all facilities for such inspection.(ii)No tap of any service connection shall be allowed in such a position as to render it liable to become submerged by water or be in a position where the spill or wash water cannot be discharged by gravitation to the nearest Corporation ditch or drain.(iii)Every service connection shall be maintained in good conditions and be repaired, when necessary, at the cost of the consumer.(iv)Water from domestic connection shall not be used for non-domestic purpose including for construction or extension or additional construction, etc., without express permission of the Executive Authority.(v)No person shall-(a)permit or cause to break the seal of the lock on the meter or break the glass on the dial or open the meter or alter the index of any meter or prevent any meter from duly registering the quantity of water supplied, or(b)abstract or use water before it has been registered by a meter set up for the purpose of measuring the same, or(c)permit or cause the meter to be stolen or be damaged so that the meter may not duly register the quantity of water supplied.(vi)The owner or occupier of the premises in which the meter is installed should be held responsible for the proper compliance of these by-laws and such person shall, without prejudice to such action as maybe taken against him for breach of the law, be held responsible to indemnify the Corporation for the cost of the new meter when the meter is fixed by the Corporation.
