Section 12 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
12.
Complaints in regard to the incorrect or excess readings or billing rates or classification or clerical errors are to be made within thirty days of the date of a bill; otherwise the readings shall be taken as correct and the bill shall not be revised. The authorised authority may grant or refuse stay for payment of the bill for the disputed amount. Complaints regarding incorrect meters made within the period specified above should be accompanied by payment of a meter testing fee of Rs. 10. The fee shall be forfeited to the Board if the meter on test is found to be correct and shall be refunded if the meter is found to be incorrect. An error of 5 per cent either way shall be ignored.
