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State of Tamilnadu - Section

Section 13 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982

13.

(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.
(2)[ In the event that a meter reading cannot be made due to the fact that the meter has been tampered or willfully removed by the consumer so as to avoid billing on actual consumption the Board shall bill the consumer for that period on flat rate on the following basis, namely:-] [Substituted by G.O. Ms. Nos. 1378 to 1383, M.A. & W.S., dated the 26th December 1986.]
(a) Individuals houses Rs. 30 per month.
(b) Per flat in case of common service connection. Rs. 30 per month.
(c) Hostel-Per room Rs. 5 per month.
(d) Domestic-Non-residential Rs. 250 per month.
(e) Public authority Rs. 125 per month
(f) Commercial Rs. 125 per month
(g) Industries. Rs. 250 per month:
Provided that no charge shall be levied under this clause unless the consumer is given a reasonable opportunity of being heard of the charges of tampering or wilful removal of the meter.
(3)In the event that a meter fixed having either failed or removed before the first meter reading or before the readings for three consecutive months are taken, water charges shall, in such cases, be levied on the basis of subsequent readings for 3 months after the meter is restored or replaced.
(4)In the case of a new connection, if on account of any reason, the Board is able to fix a meter the Board shall take note of the subsequent readings for period of three months when the premises is subsequently metered and adopt the same for billing for the unmetered period.