Section 39 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
39.
(i)The immovable property of defaulter may be distrained wherever it may be found within the State of Tamil Nadu.(ii)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.(iii)Such public servant shall execute the warrant himself or cause it to be executed by some person subordinate to himself.(iv)Subject to the modification set out in the following clauses, the provisions of Regulations 35 and 39 (both inclusive) shall apply to the execution of the warrant and the disposal of the sale proceeds.(v)For the purpose of action under Regulation 35, 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 to 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.(vi)For the purpose of action under Regulation 37 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 same, transmit proceeds to the authorised authority subject to such deduction, if any, as may be necessary to meet expenses incurred locally.(vii)It shall, be unlawful for such public servant himself or for any person subordinate to him to purchase directly or indirectly any such sale.
