Section 35 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
35.
The officer charged with the execution of a warrant shall, before making the distraint demand payment of the charges due and the warrant fee. If charge due and warrant fee are paid no distraint shall be made and if the charges or warrant fee are not paid the officer shall:-(i)seize such movable property of the defaulter as he may think necessary,(ii)make an inventory of the property seized; and(iii)give to the person in possession of the property seized at the time of seizure, a copy of the inventory and notice of sale:Provided that a period of seven days shall be allowed for paying the amount due and redeeming the property seized.
