Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(1)(i) in Punjab Urban Planning and Development Building Rules, 2018

(i)After the grant of the certificate referred to in sub-rule (5) of rule 45 or in the event of the certificate having been deemed to have been granted, every person intending to connect a drain or sewer to a public water sewer shall apply in Form 'L' to the competent authority at least seven days before the date on which connection is required.