Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 25 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

25.

The Board shall issue a consumer card for recording the payment of water supply and sewerage service charges due under these Regulations. The Depot Managers specified in section 86 of the Act shall serve the consumer demand card to the consumer. The consumer shall not refuse to receive the consumer card on any account.