Section 11 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
11. [ [Substituted by Notification No. SRO C-3/95, dated the 1st March 1995.]
The owner or occupier of die premises to which a meter is fixed shall be liable to pay for any loss or legal use thereof, tampering there with or other damages thereto, such amount as may be considered reasonable by the authorised authority. He shall also be liable to got the meter repaired at his cost if so directed by the authorised authority. No person shall alter the index of any meter or prevent any meter from duly registering the quantity of water supplied.]
