[Cites 0, Cited by 0]
[Entire Act]
State of Tamilnadu - Section
Section 35 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Tax and Sewerage Tax (Levy and Collection) Regulations, 1991
35.
a. Fees shall be levied on such distraints with reference to the amount due for which the distraint is made and according to the rates specified in the following Table:| Sum Distrained for | Fees (Rs.) |
| Below Rs. 25 | 5.00 |
| Rs. 25 and above but below Rs. 50 | 7.00 |
| Rs. 50 and above but below Rs. 100 | 15.00 |
| Rs. 100 and above | 25.00 |