Section 10 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
10. Re-connection.
- Re-connection of service connection after coming into force of this by-laws, shall be allowed only-(i)on payment of penalty of Rs. 50 (Rupees fifty) on each occasion of disconnection and re-connection;(ii)on payment of a deposit as required under this by-laws when there was no deposit for the connection previously;(iii)on payment of all arrears of property tax (when disconnection is made on this account).
