Section 18 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
18.
If any amount due under these regulations is not paid within fifteen working days of the date of the demand, the authorised authority shall issue a notice for cutting off the connection between any water works main or pipeline of the Board and the premises to which water is supplied and sewerage is provided giving a further grace time of three days from the date of the notice for making payment of dues to the Board.]
