Section 4 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
4.
"Commercial Premises" means-(i)Irrespective of consumption of water, premises used fully for business, Commercial complexes, Trade, Commerce, building purposes fall under this category;(ii)Premises used fully or partly as Theatres, Hotels, Boarding Houses, Lodges, Clubs, Private Hospitals, Private Hostels, Kalyanamandapams, Clinics with inpatient facility, Swimming Baths, Places for keeping animals, vehicles Service Stations, Nurseries, etc.(iii)Industries, Railways, Port Trust and all other Business/ Commercial and Industrial Establishments not covered in sub-clauses (i) & (ii) of this clause above, Central and State Public Sector Undertakings, Commercial Boards and Authorities.
