Section 204 in The Coimbatore City Municipal Corporation Act, 1981
204. Power to cut off water-supply.
(1)The Commissioner may cut off the supply of corporation water from any premises-(a)if the premises are unoccupied;(b)if a metre is not fixed to the service connection of the premises in accordance with the provisions of the by-laws made by the council under section 432;(c)if the owner or occupier neglects to comply with any lawful order or requisition regarding water-supply issued by the Commissioner within the period specified therein;(d)if any property tax or any sum due for water or for the cost of making a connection or the cost of hire of a metre or the cost of carrying out any work or test connected with the water-supply which is chargeable to any person by or under this Act is not paid within fifteen days after a bill for such tax or sum has been presented;(e)if after receipt of notice from the Commissioner requiring him to refrain from so doing, the owner or occupier continues to use the water or to permit it to be used in contravention of any by-law made under this Act;(f)if the owner or occupier wilfully or negligently damages his metre or any pipe or tap conveying corporation water;(g)if the occupier refuses to admit the Commissioner into premises which he proposes to enter for the purpose of executing any work or of placing or removing any apparatus or of making any examination or inquiry in connection with the water-supply or prevents the Commissioner doing such work, placing or removing such apparatus or making such examination or inquiry;(h)if any pipes, taps, works, or fittings connected with the corporation water-supply are found on examination by the Commissioner to be out of repair to such an extent as to cause waste or contamination of water;(i)if the owner or occupier causes pipes, taps, works or fittings connected with the corporation water-supply to be placed removed, repaired or otherwise interfered with in violation of the by-laws:Provided that in cases falling under clauses (f), (g) and (h) except in case of contamination of water or in cases falling under clause (i), the Commissioner shall not take action unless notice of not less than twenty-four hours has been given to the owner or occupier of the premises.(2)(a)The owner and the occupier of the premises shall be jointly and severally liable for the payment of all sums referred to in clause (d) of sub-section (1), except property lax.(b)The sums referred to in clause (a) shall be a charge on the premises.(3)The expenses of cutting off the supply shall be paid by the owner i and occupier of the premises jointly and severally.(4)In cases falling under clause (d) of sub-section (1), as soon as any money for non-payment of which water has been cut off together with the expense of cutting off the supply, has been paid by the owner or occupier, the Commissioner shall cause water to be supplied as before on payment of rupees ten for reconnecting the premises with the corporation water main.(5)No action taken under this section shall relieve any person from any penalties or liabilities which he may otherwise have incurred.
