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State of Tamilnadu - Section

Section 18 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

18.

The metre shall normally be read every month or periodically as possible on identical dates. The Depot Managers of the Board shall be visiting between 7.00 a.m. and 5.00 p.m. for metre reading purpose. The Depot Managers or authorised authority shall read the metre as far as possible in the presence of the consumer. If the consumer is not available, the bill with readings shall be handed over to any person on the premises in respect of flats etc.