Section 34(2) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
(2)Whenever any person is convicted of an offence under clause (1) above the Magistrate shall in addition to any fine which may be imposed recover summarily and pay over to the Board the amounts, if any, due, under the heads specified in items (a) and (b) of clause (1) and may in his discretion also recover summarily and pay to the Board such amounts, if any, he may fix as the costs of the prosecution.
