Section 21 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
21. [ [Substituted by Notification No. SRO C-3/95, dated the 1st March 1995.]
Payment of water and sewerage charges shall be made by cash or cheque or demand draft drawn in favour of the Chennai Metropolitan Water Supply and Sewerage Board on any branch of the banks in the City of Chennai authorised by the Board to receive payments due to the Board producing consumer demand card or water supply bills in triplicate.]
