Section 45 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
45. Water connections for domestic consumption and use.
(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.(2)Whenever it appears to the authorised authority that any building [assessed to property tax] [Substituted for the expression 'assessed to an annual value of not less than three hundred rupees' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] is without a proper supply of water for domestic consumption and use and that such a supply can be furnished from a main not more than thirty metres distant from any part of such building, the authorised authority may by notice require the owner to obtain such supply and to execute all such works as may be necessary for that purpose at the cost of the owner.(3)It shall not be lawful for the owner of any dwelling house [each of which is assessed to property tax] [Substituted for the expression 'the annual value of each of which is less than three hundred rupees' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).], to occupy it or cause or permit it to be occupied until he has obtained a certificate from the authorised authority that there is provision within or within a reasonable distance of the house for supply of wholesome water for domestic consumption and use of the inmates of the house.(4)Where on any land there are two or more superstructures, [each of which is assessed to property tax] [Substituted for the expression 'the annual value of each of which is less than three hundred rupees' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1998 (Tamil Nadu Act 30 of 1998).] and the owner of the land is not the owner of all the superstructures, the authorised authority may, if it appears to it that the superstructures are without a proper supply of water for domestic consumption and use and that a supply can be furnished from a main not more than thirty metres distant from any part of any such superstructure, by notice, require the owner of the land to obtain such supply.(5)In any other case, where any premises are without supply of water for domestic consumption and use, the authorised authority may arrange for such supply on the application of the owner and at the owner's cost or he may, by written notice, require the owner to obtain such supply from the Board's main, and may for that purpose provide at the owner's cost such pipes, hydrants, standpipes or posts and other fittings.(6)The Board may, subject to such conditions as it may impose, supply water for any purpose other than irrigation or domestic consumption or use, on receiving a written application specifying the purpose for which such supply is required and the quantity likely to be consumed.Explanation. - For the purposes of this Chapter-(a)supply of water for domestic consumption and use shall be deemed to include a supply-(i)for flushing latrines or house-sewers;(ii)for all bath other than swimming baths or public baths;(iii)for the consumption and use of inmates of hotels, boarding houses and residential clubs and for baths used by such inmates; or(iv)for the consumption or use of persons resorting to theatres and cinemas; and(b)supply of water for non-domestic consumption and use shall be deemed to include a supply-(i)for any trade, manufacture or business,(ii)for garden,(iii)for building purposes,(iv)for fountains, swimming baths, public baths or tanks or for any ornamental or mechanical purpose,(v)for animals, when they are kept for sale or hire, or(vi)for washing vehicles where they are kept for sale or hire.
