Section 200(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)The Commissioner may, on application by the owner or occupier of am building arrange, in accordance with the by-laws, to supply water thereto for domestic consumption and use:Provided that the Commissioner shall, not without the sanction of the standing committee, agree to supply water to any building assessed at an annual value of less than one hundred and twenty rupees.
