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

State of Tamilnadu - Subsection

Section 13(4) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

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