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State of Tamilnadu - Section

Section 44 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

44.

(i)The water and sewerage connection shall be obtained on formally applying through the prescribed application as per the procedure from time to time.
(ii)In case, it is found that any water supply/ sewer connection have been obtained illegally the same could be got regularised on payment of following penalty within a period of 15 days from the date of issuing of notice. If it is not/ regularised within the above stipulated period the water supply/sewer connections shall be summarily disconnected.
Water Supply/ Sewer connection - domestic Rs. 10,000
Water Supply/ Sewer connection - other than domestic Rs. 20,000
Regulation for Imposing Penalty for Direct Sucking of Water