Section 47 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
47. Calculation of charges for water supply.
(1)For calculating the amount payable by the owner for consumption of water supplied by the Board, the Board may determine the quantity consumed on the basis of reading recorded by a meter installed in the premises.(2)Where so required by the Board, meters shall be installed by the owner of the premises concerned at his cost and for this purpose, the Board shall arrange to supply the meters:Provided that where meter has already been installed prior to the commencement of this Act, the Board may discontinue the recovery of rent or charge therefor, and recover the value of the meter from the owner,(3)The readings of the meter indicating the quantity of consumption of water shall be presumed to be correct unless the contrary is proved.(4)Where meters are not provided to any premises, or the meters have e faulty or are not in working condition, the charges until the meters can be provided or until the meters are repaired or set right for consumption or use of water shall be such as may be prescribed.(5)If the owner of any premises having independent and private source of water supply is allowed by the Board to take sewerage service, he shall be liable to pay for such service, such amount and on such basis as may be prescribed.
