Section 10 in The Chennai Metropolitan Water Supply and Sewerage Board's Water Supply Charges (Levy and Collection) Regulations, 1982
10.
The meter shall normally be read every month or periodically as possible on identical dates. The revenue collectors of the Board shall be divesting between 7 a.m. and 5 p.m. for meter reading purposes. The meter reader or authorized authority shall read the meter as far as is possible in the presence of the consumer. If the consumer is not available, the bill with the readings shall be handed over to any person on the premises. In respect of flats the bill shall normally be made out in the name of the Secretary of the Association of residents and if specifically required individual bills shall be served. Non-receipt of the bill shall not however be accepted as a valid reason for non-payment of dues.
