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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(ii) in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

(ii)In the event that a metre reading cannot be made due to the fact that the metre, has been tampered or wilfully removed by the consumer so as to avoid billing on actual consumption the Board shall bill the consumer for that period at the following flat rates viz.: