Section 5 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
5. Rates of water charges.
- The following shall be the rates at which, the water-supply will be made, (i) Domestic-(a)Each supply connection shall be eligible for a free allowance of 100 litres per day.(b)The consumption water in excess of free allowance shall be charged at Rs. 1.75 paise (Rupee one and paise seventy-five) for every 1,000 (one thousand) litres or part thereof.(c)The monthly minimum charge shall be Rs. 10 (Rupees ten only).(d)The supply shall be on meter basis.(ii)Non-domestic and commercial-(a)No free allowance.(b)Every 1,000 (one thousand) litres or part thereof shall be charged Rs. 6 (Rupees six only).(c)Minimum monthly charges shall be Rs. 40 (Rupees forty only) for each connection.(d)The supply shall be only under meter basis.(iii)Lorry supply. - The Commissioner of Corporation shall decide the rates at which water be supplied by lorries owned by the Corporation or to lorries or carts brought by the parties.(1)The Council of Corporation reserves the right to change or revise or modify the above rates from any date.(2)There shall be no remission for non-usage, etc., for three months.
