Section 12 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988
12. As soon as the estimate is sanctioned intimation will be sent to the owner with a copy to the plumber indicating the charges to be paid to the Board. The list of application sanctioned during a week will be notified on the Area Office Notice Board in the subsequent week. The plumber should immediately arrange for remittance of the charges and take up the inside work only thereafter. If for any reason the charges could not be remitted and the work could not be completed within two months of sanction the owner should apply in writing for extension of time, which may be granted by the Area Engineer at his discretion for a period not exceeding two months. If the work is not completed within four months of the date of sanction the sanction will automatically lapse and a fresh application with estimate will have to be made to the Board and fees paid afresh.
