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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

(2)For arriving at the quantity, to be billed for, quantities below 500 litres shall be ignored and 500 litres and quantities in excess of 500 litres shall be charged as for 1,000 litres.