Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 23 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

23.

In the case of new connection, if on account of any reason, the Board is unable to fix a metre, the Board shall take note of the subsequent readings, for a period of three months when the premises is subsequently metered and adopt the same for billing for the unmetered period.