Section 41 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
41.
If any charge due from any person remains unpaid in whole or in part at end of the period specified in Regulations 26 and 27 and such a person has left India or cannot be found, the said amount or such part thereof as remains unpaid together with all sums payable in connection therewith shall be recoverable as if it were an arrears of land revenues.
