Section 23 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
23.
Request that [water supply and sewerage connection] [Substituted by Notification No. SRO C-3/95, dated the 1st March 1995.] should not be cut off for non-payment on the plea that such arrears are due from previous owners or occupiers shall not be considered. In such cases new owners or occupiers shall remit the arrears.
