Section 2 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
2. Definitions.
- In this regulations, unless the context otherwise requires,-(1)"Act" means the [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.] Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978);(2)[ "authorised bank" means any bank authorised by the Board to receive payments or bills for water supply and sewerage charges;] [Substituted by G. O. Ms. No. 1376, M. A. & W. S., dated the 26th December 1986.](3)"commercial premises" means premises fully or partly used as places of business, trade, building purposes, and includes the premises used for the following purposes,-(1)Laundry shop;(2)Pan shop;(3)Egg shop;(4)Tailor shop;(5)Provision Stores;(6)Vegetable shop;(7)Fire wood Bunk;(8)Hair cutting saloon;(9)News paper mart;(10)Waste paper mart;(11)Cycle hire and repair shop; and(12)Flower shop.(4)[ "consumer" means any person drawing water supply from the Board and or having sewerage connection provided by the Board or owner or occupier of any premises provided with a service connection by the Board; [Substituted by G. O. Ms. No. 1376, M.A. & W.S., dated the 26th December 1986.](5)"domestic non-residential premises" means premises fully or partly used as theatres, hotels, boarding houses, lodges, residential clubs, houses, hostels (other than those attached to schools and colleges). If recognised by Central or State Government or by competent authority, hospitals run by Charitable institutions, schools and colleges and fire stations, Kalyana Mandapams, Private nursing homes and clinics, swimming baths premises used for keeping animals for sale or hire and premises fully used for gardens.(6)"domestic residential premises" means any premises including a block of flats, a line of houses, residential Government quarters, legislative hostel, and a hostel of a college or a school recognised by State or Central Government or by competent authority if it is used exclusively as a dwelling place and orphanages recognised by the State of Central Government.](7)[* * *] [Omitted by Notification No. SRO C-26/97, dated the 26th November 1997.](8)"industrial premises" means buildings and premises used wholly or partly for running an industry, factory, manufacture, mills, motor vehicle service station, news paper printing, printing press or any other industrial centre;(9)"premises" means any land or building;(10)"Public authority premises" means premises used wholly or partly as offices, including hospitals by Central or State Government and Chennai Corporation.(11)"public supply" means the gratuitous supply of water to the public through public hydrants, fire hydrants or other conveniences.(12)[* * *] [Omitted by Notification No. SRO C-3/95, dated the 1st March 1995.]
