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State of Tamilnadu - Section

Section 23 in The Tirunelveli City Municipal Corporation-Water Supply Bye-Laws

23.

All the applicants requesting drinking water supply connection should make arrangements for the harvest of rain water and also apply for underground drainage connection by remitting the necessary deposit amounts and other amounts for linking the flow of wastage, water to underground drainage, channel. In case underground drainage system is not implemented in those parts of the area, then, sewage water coming out of public conveniences and urinals should be arranged to be collected in a cess pool to the satisfaction of the Commissioner. If any water connection is requested from the drinking water pipe for the public convenience, toilets and urinals, a separate storage pit with necessary implements must be installed in the place fixed by the Corporation Engineer.