Section 38 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

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State of Tamilnadu - Section

Section 38 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

38.

(i)Fees shall be levied on such distraints with reference to amount due for which the distraint is made and according to the rates specified in the following Table:-

Sum distrained for	Fees (Rs.)
Below Rs. 25	5.00
Rs. 25 and above but below Rs. 50	7.00
Rs. 50 and above but below Rs. 100	15.00
Rs. 100 and above	25.00

(ii)Such fee shall include all expenses, except (a) the cost of maintaining any live-stock or the expenses incidental to the detention of the distrained property; and (b) the charge payable on account of person having or put in charge of the property, namely, Rs. 5/- per day per person.

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State of Tamilnadu - Section

Section 38 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998

38.