Section 34(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)The taxes mentioned in sub-section (1) shall be levied at such rates as may be prescribed which in the case of water tax [shall not be more than thirty-five per cent and in the case of sewerage tax shall not be more than fifteen per cent of the property tax] [Substituted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, (Tamil Nadu Act 30 of 1998).].
