Section 29(3) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
(3)the authorised authority shall consider any objection to the distraint of any property which are made within the same period of seven days and may postpone the sale pending investigation thereof. If the authorised authority decide that the property attached was not liable to distraint, he shall return it or if it has already been sold, the proceeds of the sale to the person appearing to be entitled thereto and may again proceed under regulations 25 and 26 and all fees and expenses connected with the first distraint and sale shall be recoverable from the defaulter if it shall appear to the authorised authority that he willfully permitted the distraint of the property when to his knowledge was not liable to distrain
