Section 4 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
4.
(i)If through a single connection water is drawn for domestic as well as non-domestic purposes, the charges pertaining to non-domestic purposes will be collected.For buildings exempted from property tax, water supply connection will be given if permitted by the Corporation Council.(ii)Even in the case of buildings owned by the Corporation, such water connections will have only meter reading devices but also appropriate rates of charges will be collected depending upon the domestic or non-domestic use of water by such establishments.(iii)Houses for which property tax are not levied will not be given water supply connection. In cases where the houses were already having water supply connection, and the present structure is demolished and fresh constructions are carried out (OR) when additional constructions are undertaken to the existing structure (OR) when major repairs are being carried out and if the Corporation water was used or presumed by the Commissioner that it was used for such construction it will be construed that the water has been used for non-domestic purposes and the rates applicable to commercial purpose will be levied and collected.(iv)The Corporation Council may supply water to any local body or other private person outside the local limits of its jurisdiction, with the consent and approval of the Superintending Engineer, Office of Commissioner of Municipal Administration, following the conditions, prescribed by him.(v)As perfection 200(1) of Coimbatore Corporation Act, 1981, which is applicable to Tirunelveli Corporation, for the buildings for which the annual value is below to Rs.120 and also for the buildings which are exempted from levying of property, tax, water supply connection may be given after obtaining approval of Taxation and Finance Committee.
