Section 27 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
27.
(i)If any amount due under these Regulations is not paid within the period as specified by the Board, the authorised authority shall issue a notice for cutting off connection between any water works main or pipeline of the Board and the premises to which water is supplied and sewerage is provided giving a grace time as decided by the Competent Authority.(ii)If the charges due are not paid even after the grace time in the notice specified in Regulations 27(i) the authorised authority may proceed to cut off the water supply and sewerage connections.(iii)In addition to clause 27(i) and (ii) the Board shall levy surcharge at the rates specified from time to time for the belated payment of water supply and sewerage service charges. Present rate of surcharge is 1.5% p.m. for domestic flat rate and metered consumers and 20% p.m. for other category of consumers including metered consumers.(iv)Surcharge may be waived on the following reasons after proper examination and on approval of Competent Authority-(a)During drought period(b)During the period of no water supply(c)Defective water supply due to unforeseen circumstances.
