Section 3 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
3.
(i)"Authorised Bank" means any Bank authorised by the Board to receive payments of bills for water supply and sewerage service charges.(ii)"Authorised Authority" means in relation to any power to be exercised or function to be performed under any provision of these Regulations means any Committee, Director, Officer of other employee of the Board to whom such power or function, has been delegated under section 22 of Chennai Metropolitan Water Supply and Sewerage Act, 1978.
