Section 31 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
31.
(1)The immovable property of a defaulter may be distrained wherever it may be found within the State of Tamil Nadu.(2)If it is necessary to distrain property outside the limits of the City, *the authorised authority shall address this warrant to such public servant having local jurisdiction as the Government of Tamil Nadu may by general or special order direct.(3)Such public servant shall execute the warrant himself or cause it to be executed by some person subordinate to himself.(4)Subject to the modifications set out in the following clauses, the provisions of regulations 27 to 31 (both inclusive) shall apply to the execution of the warrant and the disposal of the sale proceed.(5)For the purpose of action under regulation 27, no special order in writing of the authorised authority shall be required but if the public servant to whom the warrant is addressed charges any subordinate with the execution thereof, he shall furnish such subordinate with a special order in writing to that effect and such subordinate shall then have authority to take action under the regulation.(6)I or the purpose of action under regulation 29 the public servant to whom the warrant is addressed may without further orders from the authorised authority, sell or direct the sale of the property seized and shall on completion of the sale, transit proceeds to the authorised authority subject to such deduction, if any, as may be necessary to meet expenses incurred locally.(7)It shall be unlawful for such public servant himself or for any person sub-ordinate to him to purchase directly or indirectly any such sale.
