Section 28 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
28.
Unless and until otherwise provided under these Regulations by the competent authority, restoration of water supply or sewerage cut off under regulation 27 shall be done only after payment of the entire dues payable, to the Board together with penalty of Rs. 50 (Rupees Fifty only) and payment of all disconnection and reconnection expenses incurred by the Board.Explanation. - Competent Authority would be Managing Director.
