Section 49(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)The expense of cutting off the connection or turning off the water supply and of restoring the same determined by the authorised authority in any case referred to in sub-section (1) shall be paid by the owner or occupier of the premises:Provided that no charge for such expense shall be made in the case mentioned in clause (a) of the said sub-section.
