Section 45(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)The authorised authority shall, on the application by the owner or occupier of any building or premises, arrange to supply water thereto for domestic consumption and use if-(a)[* * *] [Omitted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1996 (Tamil Nadu Act 35 of 1996).](b)the building or premises is within thirty metres of a main of the Board from which water can be supplied; and(c)the cost of all works necessary for that purpose shall be borne by the applicant:Provided that the authorised authority may arrange for supply even if the building or premises is beyond thirty metres as aforesaid if the applicant agrees to bear all costs and expenses and if the supply is otherwise practicable.
