Section 59(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)Where the owner or occupier has failed to pay any tax, rate or charge for sewerage or to pay any sums due under sub-section (5) of section 47, or under section 56 or 57, the authorised authority may, after giving written notice of fifteen days to such owner or occupier, disconnect any sewer so as not to permit such sewer to empty into the Board's sewer.
