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State of Tamilnadu - Section

Section 22 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

22.

In the event that a metre fixed having either failed or removed before the first metre reading or before the readings for three consecutive months are taken water charges shall in such cases, be levied on the basis of subsequent readings for 3 months after the matter is restored or replaced.