Section 13(1) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
(1)In the event that a meter reading cannot be made due to the fact that the meter has been out of order on account of no fault of the consumer of the meter has been taken or removed by the Board on the orders of the competent authority for the purpose of testing or rectifying the defects, the Board shall bill the consumer for that period on anyone of the following basis, namely:-(a)based on the actual reading of the meter for the corresponding month in the previous year if available, or -(b)an average of the meter reading for the previous 6 months or 12 months when the meter was functioning.
