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State of Tamilnadu - Section

Section 16 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

16.

The Board shall render a consumer demand card for water and sewerage charges due under these regulations. The consumer demand card shall be served to the consumer by the revenue collectors as specified in section 86 of the Act. The Consumer shall not refuse to receive the consumer demand card on any account.