Section 40 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
40.
If the water supply and sewerage service charges due on any account of any building or land remains unpaid in whole or in part at the end of the period, specified in Regulation 26, the authorised authority may, if the said charges due have retained unpaid for more than the time prescribed, require the occupier for the time being of such building or land to pay the amount within a specified period and if the occupier, fails to comply with such requisition the authorised authority may distrain and sell any immovable property found on the building or land and that provisions of the foregoing Regulations shall mutatis mutandis apply to all distraints and sales effected under this Regulation:Provided that no occupier shall be liable for prosecution or to a civil suit in respect of any sum recoverable from him under these Regulations unless he had wilfully prevented distraint or a sufficient distraint.
