Section 151 in Tamil Nadu District Municipalities Act, 1920
151. Prohibition against making connexion with mains without permission.
(1)No person shall, without the permission of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).], make any connexion with any municipal cable, wire, pipe, drain or channel [or with the house connection of any other person] [For the purpose of Municipalities Third Grade Municipalities and Town Panchayats with in the Chennai Metropolitan Development Area, the words 'water supply' in section 150 and the words 'or with the house connection of any other person' in section 151 shall be omitted vide section 85 and part II of the Schedule to the Chennai Metropolitan Water Supply and Drainage Act, 1978 (Tamil Nadu Act 28 of 1978).].(2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may, by notice, require any connexion made in contravention of sub-section (1) to be demolished, removed, closed, altered or remade.
