Section 30 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

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State of Tamilnadu - Section

Section 30 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

30.

(1)Fees shall be levied on such distraints with reference to the amount due for which the distraint is made and according to the rates specified in the following Table:-

Sum distrained for	Fees (Rs.)
Below Rs. 25	5.00
Rs. 25 and above but below Rs. 50	7.00
Rs. 50 and above but below Rs. 100	15.00
Rs. 100 and above	25.00

(2)Such fees shall include all expenses, except-

(i)the cost of maintaining any livestock or the expenses incidental to the detention of the distrained property; and

(ii)the charge payable on account of person having or put in charge of the property, namely, Rs. 5/- per day per person.

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State of Tamilnadu - Section

Section 30 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

30.