Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 7 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

7.

Subject to the above bye-laws, the Engineer or his authorised official will determine the measurement of the pipes Valves Ferrules Taps to be fixed in the water connections and also the length of the pipes. This will depend upon the flow of water in the main pipe line and the force and water pressure. Such measurements and other fixtures will be according to the following proportions:-
(i) 15 mm pipe connection 10 mm Ferrules
(ii) 20 mm pipe connection 15 mm Ferrules
In case any other measurement is found necessary, only after getting the permission of the Superintending Engineer, Office of the Commissioner of Municipal Administration, the connections will be given. The flow control valves, taps and pipes to be used in all cases should be tested and bear ISI Certificate or should have been approved by the Superintending Engineer, Office of the Commissioner of Municipal Administration. At any rate, such a measurement should not exceed 15 mm. Such materials used by the consumers for water connections should be as specified by the Engineer and in conformity with the standards of ISI.
7.1For restricting the water flow as not exceeding 7 litres per minute during nominal periods and ensure equitable distribution of water, flow control value should be fixed to new and the existing water connections. The cost of the valve should be remitted into the Corporation Treasury by the consumer concerned.