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State of Tamilnadu - Section

Section 45 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

45.

(i)Where any direct sucking of water from the water supply main through electric/ diesel motor is noticed/ comes to knowledge of the Board these water supply connection shall be disconnected immediately.
(ii)In all such cases, water supply connection will be restored after a period of 3 months on payment of the following fees:-
(a)In case of domestic connections Rs. 10,000
(b)In case of other than domestic consumers Rs. 20,000
(iii)In case of consumers desirous of obtaining reconnection before the stipulated period of three months as above the requests may be considered by the Board subject to the payment of additional penal fees at the following rates:-
(a) 1 to 15 days from the date of disconnection Triple the normal rate of fees
(b) 16-30 days Double the normal rate of fees
(c) 31-60 days 1.75 times of the normal rate of tees
(d) 61-90 days 1.5 times of the normal rate of fees
(e) after 91 days Normal rate of fees
(iv)If the offence of direct sucking of water is restored of more than 3 times, then the water connection will be disconnected permanently.