Section 14 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
14. Temporary connection.
- Temporary connection will not be given as of routine. The Commissioner of the Corporation may permit temporary connection when he is satisfied that there will be a temporary congregation of people, viz., exhibition, circus, religious function, etc., and that there exists no facility to obtain and store supply through tankers.In such cases, where temporary connection is considered essential by the Commissioner of the Corporation, the charges for the work be estimated and collected along with 10 per cent centage charges.(i)The minimum charges shall be Rs.100 (Rupees one hundred only),(ii)The supply shall be only on commercial tariff.(iii)The maximum period for which the temporary connection can be given is 60 (sixty) days.
