Section 29(1) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
(1)If the amount due by the defaulter on account of [water and sewerage charge] [Substituted by Notification No. SRO C-3/95, dated the 1st March 1995.], the warrant fee and distraint fee and the expenses incidental to the detention of the property are not paid within the period of seven days allowed under proviso to regulation 27 and if the distraint warrant is not suspended by the authorised authority, the property seized or a sufficient portion thereof shall be sold by public auction under the orders of the authorised authority who shall apply the proceeds of the sale to the payment of the amount due on account of the charges due, the warrant fee and the distraint fee and the expenses incidental to the detention and sale to the property, and shall return to the person in whose possession the property was at the time of seizure any property or sum which may remain after the sale and application of the proceeds thereof as aforesaid if application is made, the property or sum so remaining shall be forfeited to the Board. If the proceeds of the sale are insufficient for the payment of the amount due on account of the water charges, the warrant fee and the distraint fee and the expenses incidental to the detention and sale of the property, the authorised authority may again proceed under regulations 25 and 26 of this part in respect of the sum remaining unpaid.
