Section 29 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
29.
(i)Payment of water supply and sewerage service charges shall be made by cash or cheque or demand draft in favour of the Chennai Metropolitan Water Supply and Sewerage Board producing the consumer demand card or water supply bills.(ii)In the case of dishonoured cheque, the penalty at 1% of the cheque amount subject to minimum of Rs. 75 per cheque will be levied.
