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State of Tamilnadu - Section

Section 5 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

5.

Each residential building will be given only one water supply connection. To control the flow of water Ferrules or Flow Control Valve and such other closure devices will be fitted. Water will not be supplied from any other existing nearby residential water,connections or from the proposed "User Connections".Explanation. - The word "Residential" (house) mentioned in these bye-laws means a portion of a building or buildings or the building treated as a single unit for the purpose of levying property tax.While giving water supply connection to the houses in multi-storied buildings, property tax will be levied separately for each house. Necessary water supply HSC deposit and monthly charges will be collected separately and water supply connection will be given to each house separately.