Section 4 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
4. Eligibility.
- (i) Each building for which property tax is assessed, and whose annual rental value is above Rs. 120 (Rupees one hundred and twenty only) is eligible for a separate connection.(ii)Connection shall be given to the owner/ occupier of the building against a written application agreeing to abide by the water supply by-laws.(iii)Domestic connection may be given to such occupied tenant who deposits a sum of Rs. 500 (Rupees five hundred only) as special deposit in addition to the normal deposit payable under this by-laws. This special deposit should be paid into the Corporation Treasury at the time of making the application and the challan be enclosed with the application.(iv)Connections shall be given only on depositing the centage charges at 10 per cent of the estimated cost of work where the work is executed by the licensed person (by the Corporation) when the work is executed through the Corporation staff.(v)In all the above cases, all the arrears of property tax pertaining to the building should have been cleared before applying for water supply connection.(vi)The connection shall be sanctioned on an application appended to bylaws available at a cost with the Corporation office.
