Section 18 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988
18. If any works are found to have been carried out in contravention of any of the provisions of the [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Water Supply and Sewerage Act or any regulation or rules made thereunder either before or after such works have been connected with the Board's sewers, the Board may forthwith without notice cause such works to be closed or demolished and also disconnect such house sewer from the Board's street sewer. In addition the person responsible for carrying out such authorised works in liable for fine and other penalties as prescribed in the Chennai Metropolitan Water Supply and Sewerage Act and Regulations.
