Section 22 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
22.
The owners and occupiers of the building shall be jointly and severally liable for the payment of [all sums due towards water supply and sewerage charges] [Substituted by Notification No. SRO C-3/95, dated the 1st March 1995.] and they should intimate in writing to the authorised authority of any change in ownership or tenancy.
