Section 42(6) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(6)The Board shall furnish to the Government at such time as the Government may determine reports on the quality of the water supplied by it or available in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area.
