Section 12 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
12.
(i)All premises having water connections from the sources maintained and operated by the Board and Private Ground Water sources, may be subject to discharge whether such connections are metered or not as prescribed under these Regulations. The decision as to which connection shall be metered or not shall vest with the Board.(ii)All premises having sewerage connection from the sewerage system maintained and operated by the Board shall be subject to a charge for the allied services rendered wherever applicable.
