Section 4(iii) in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws
(iii)Houses for which property tax are not levied will not be given water supply connection. In cases where the houses were already having water supply connection, and the present structure is demolished and fresh constructions are carried out (OR) when additional constructions are undertaken to the existing structure (OR) when major repairs are being carried out and if the Corporation water was used or presumed by the Commissioner that it was used for such construction it will be construed that the water has been used for non-domestic purposes and the rates applicable to commercial purpose will be levied and collected.
