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State of Tamilnadu - Section
Section 24 in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
24.
The scale of tariff for the unmetered consumers who are located in premises with a Service connection from the Board shall be as specified in the Table below:-Part - III Unmetered Consumers| Category | Water charges/ month (including sewerage charge) | Sew. Charges/ month | Frequency of Billing |
| A. Domestic | Rs. 50/- | Half-yearly | |
| B. Commercial | Rs. 200/- (water non-intensive)Rs. 400/-[water intensive] [Water intensive means premises used fully or partly as Theatres, Hotels, Boarding houses, Lodges, Clubs, Private Hospitals, Private Hostels, Kalyanarnandapams, Clinic with inpatient facility, Swimming Baths, Places for keeping animals, Vehicle Service Stations, Nurseries:] | -- | Half-yearlyHalf-yearly |
| C. Partly Commercial | Rs. 150/- | Half-yearly | |
| D. Institutional | Rs. 200/- | - | Half-yearly |
| E. Public supply Tube well Pumps or mark pumps | Rs. 40/- | Rs. 10/- | Half-yearly |
| A. Domestic | Rs. 25/- | - | Half-yearly |
| B. Commercial | Rs. 75/- | - | Half-yearly |
| C. Partly Commercial | Rs. 75/- | - | Half-yearly |