Section 33 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
33.
If any charge due from any person remains unpaid in whole or in part at end of the period specified in regulations 17 and 18 and if such a person has left India or cannot be found, the said amount or such part thereof as remains unpaid together with all sums payable in connection therewith shall be recoverable as if it were as arrear of land revenue.
