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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

(1)All premises having water supply connections from the sources maintained and operated by the Board and private ground water sources may be subject to a charge whether such connections are metered or not as prescribed under these regulations. The decision as to which connection shall be metered or not shall vest with the Board.