Section 11 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Tax and Sewerage Tax (Levy and Collection) Regulations, 1991
11. Annual value.
(1)As long as the Board adopts the annual value specified in sub-section (3) of section 35 of the Act it need not maintain separate assessment books and instead record its tax ledgers the annual value and tax payable in respect of each premises.(2)Till such time as the Board adopts its own assessments it may adopt all exemptions and concessions given by the Madras Corporation, Municipality or Panchayat or any other local authority in making assessments of annual value for the levy of property tax or house tax.
