Section 44 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
44. Payments for water supplied under the Act and non-liability of the Board.
(1)Except as otherwise provided in section 43, payment for water supply under this Act shall be made at such rates, which may be different-(1)for different areas;(2)for different types of consumers;(3)for different purposes;as may be prescribed.(2)The Board shall not be liable to any penalty or damages for cutting off the supply of water, or for not supplying water, in the case of unusual drought, or other unavoidable cause or accident, replacements, extensions, or the necessity for relaying or repairing pipes.
