Section 34 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
34.
(1)If any charge due from any person remains unpaid in whole or in part at the end of the period specified in regulations 17 and 18 the defaulter shall be liable on proof to the satisfaction of the Magistrate that he wilfully omitted to pay the amount due by him, to pay a fine not exceeding twice the amount which may be due by him on account of-(a)the charge; due and the warrant fee, if any; and(b)if distraint has taken place, the distraint fee and the expenses incidental "the detention and sale, if any, of the property distrained.(2)Whenever any person is convicted of an offence under clause (1) above the Magistrate shall in addition to any fine which may be imposed recover summarily and pay over to the Board the amounts, if any, due, under the heads specified in items (a) and (b) of clause (1) and may in his discretion also recover summarily and pay to the Board such amounts, if any, he may fix as the costs of the prosecution.
