Section 21(i) in The Chennai Metropolitan Water Supply and Sewerage Service Charges (Levy and Collection) Regulations, 1998
(i)In the event that a metre reading cannot be made due to the fact that the metre has been out of order on account of no fault of the consumer or the metre has been taken or, removed by the Board on the order of the competent authority for the purpose of testing or rectifying the defects, the Board shall bill the consumer for that period on any one of the following basis namely:-
