Section 31 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
31.
Request that water supply and sewerage connections 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.Proceeding for Collection of Water Supply and Sewerage Service Charges
