Section 7 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
7. Deposits.
- (i) Rich of water-supply connection holder in the Corporation limit has to remit deposit as below, after the coming into force of this by-laws.(a)Rs. 100 (Rupees one hundred) for domestic connections.(b)Rs. 600 (Rupees six hundred) for commercial connections and non-domestic connection.(c)Rs. 1,000 (Rupees one thousand) for industrial connections.(ii)This deposit is repayable to the depositor at the time of permanent disconnection.(iii)When the ownership of the property (domestic, non-domestic/ commercial/ industrial) changes, the deposit will also be transferred in the name of new owner on application.(iv)The Corporation reserves the right to change or to revise the rates of the above deposits.(v)The above deposits shall bear no interest.
