Section 20 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
20.
Restoration of water supply and sewerage connection which were cut off under regulation 19 shall be done only after payment of the entire charges due together with a penalty of Rs. 50 and payment of all disconnection and reconnection expenses incurred by the Board. The authorised authority shall order reconnection after satisfying himself that all payments due have been made. The Board may at its discretion grant time for payment in exceptional cases.
