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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

(2)[ In the event that a meter reading cannot be made due to the fact that the meter has been tampered or willfully removed by the consumer so as to avoid billing on actual consumption the Board shall bill the consumer for that period on flat rate on the following basis, namely:-] [Substituted by G.O. Ms. Nos. 1378 to 1383, M.A. & W.S., dated the 26th December 1986.]
(a) Individuals houses Rs. 30 per month.
(b) Per flat in case of common service connection. Rs. 30 per month.
(c) Hostel-Per room Rs. 5 per month.
(d) Domestic-Non-residential Rs. 250 per month.
(e) Public authority Rs. 125 per month
(f) Commercial Rs. 125 per month
(g) Industries. Rs. 250 per month:
Provided that no charge shall be levied under this clause unless the consumer is given a reasonable opportunity of being heard of the charges of tampering or wilful removal of the meter.