Section 24 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
24.
Where any charges due under these regulations have not been paid within thirty days after cut off or thirty days from the expiry of the time allowed in the bill for charges, the authorised authority shall cause to be served upon or sent to such persona demand-for the sum due failing which proceedings under regulation 25 would be enforced
