Section 24 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Tax and Sewerage Tax (Levy and Collection) Regulations, 1991
24. Disconnection and Restoration of Water/ Sewer connections.
- If any amount due on account of water tax and sewerage tax as determined under the Act and these regulations is not paid within thirty days from the commencement of the half year or any other intimation issued thereon, the authorised authority shall issue a notice for cutting of the water or sewer connection or both between any water or sewer works main or pipeline of the Board and the premises to which water is supplied or sewerage is provided giving a further grace time of fifteen days from the date of the notice for making payment of the taxes due to the Board.
