Section 9 in The Coimbatore City Municipal Corporation Water Supply By-Laws, 1990
9. Disconnection.
- The Commissioner of the Corporation shall be at liberty to cut off water-supply without giving prior notice for the following reasons:-(i)For non-payment of water charges within the stipulated time of 15 days.(ii)For the non-payment of property tax.(iii)For unhygienic maintenance of the supply system so as to endanger the public at large.(iv)For not maintaining the meter properly.(v)For not replacing the meter, when it is not working.(vi)If the water supplied is mis-used, wasted or sold.(vii)If mechanical device or hand pump, electrical pump is used to draw water directly from the pipe line.(viii)If obstruction is made by any means to the inspection by Corporation employees of meter and pipe lines.(ix)If unauthorised extension of pipe line is made.(x)For unauthorised alteration of the pipe line.The Commissioner of Corporation shall not be liable for any damage arising out of such disconnection of the water-supply connection.
