Section 204(4) in The Coimbatore City Municipal Corporation Act, 1981
(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.
