Section 4 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Tax and Sewerage Tax (Levy and Collection) Regulations, 1991
4. Access to the Board's Records.
- The assessment books and where detailed particulars relating to any assessment are kept in separate records, the portion thereof containing such particulars shall be open at all reasonable time and free of charges to inspection to any person who pays any tax to the Board and such persons shall be entitled to take extracts free of charge from the said books and records.
