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State of Tamilnadu - Section

Section 21 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

21.

(i)In the event that a metre reading cannot be made due to the fact that the metre has been out of order on account of no fault of the consumer or the metre has been taken or, removed by the Board on the order of the competent authority for the purpose of testing or rectifying the defects, the Board shall bill the consumer for that period on any one of the following basis namely:-
(a)based on the actual reading of the metre for the corresponding period in the previous year if available, Or
(b)an average of the metre reading for the previous 6 months or 12 months when the metre was functioning or whichever is higher.
(ii)In the event that a metre reading cannot be made due to the fact that the metre, has been tampered or wilfully removed by the consumer so as to avoid billing on actual consumption the Board shall bill the consumer for that period at the following flat rates viz.:
(a) Individual house Rs. 50/- p.m.
(b) Per flat in case of common service connection Rs. 50/- p.m.
(c) Commercial Water Non-Intensive Rs. 200/- p.m. Commercial[Water Intensive] [Water intensive means premises used fully or partly as Theatres, Hotels, Boarding houses, Lodges, Clubs, Private Hospitals, Private Hostels, Kalyanarnandapams, Clinic with inpatient facility, Swimming Baths, Places for keeping animals, Vehicle Service Stations, Nurseries:] Rs. 200/- p.m.
(d) Partly Commercial Rs. 150/- p.m.
(e) Institutional Rs. 200/- p.m.
Provided that no charge shall be levied under this clause unless the consumer is given a reasonable opportunity of being heard of the charges of tampering or willful removal of the metre.