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[Entire Act]
State of Tamilnadu - Section
Section 20 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
20.
Complaints in regard to the incorrect or excess reading of billing rates or classification or clerical errors are to be made within 30 days of the date of the bill otherwise the readings shall be taken as correct and the bill shall not be revised. The authorised authority may grant or refuse stay for payment of the b ill for the disputed amount. Complaints regarding incorrect metres made within the period specified above should be accompanied by payment of metre testing fee for various sizes of metres as detailed below:| Category of Consumer | Size of metre | Revised | |
| 1. | Domestic | 15 min & 20 mm | Rs. 50 |
| 2. | Non-Domestic | 20 mm & 25 mm | Rs. 100 |
| 3. | Non-Domestic | 40 mm & 100 mm | Rs. 200 |
| 4. | Flats and Multi-storeyed Buildings | 20 mm | Rs. 100 |
| 5. | Flats and Multi-storeyed Buildings | 25 mm & 50 mm | Rs. 200 |
| 6. | Bulk Supply | 150 mm | Rs. 300 |