Section 117 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
117. Sanitary installations and drainage to be completed before applying for connection [Sections 8(2) and 25(2)(f)].
- No connection to any public sewer shall be made nor any sanitary and drainage installations intended to be connected through this connection, shall be brought into use until a certificate after completion of these works has been applied for by the applicant to the Director and certificate has been issued by the latter to the effect that the sanitary installations and drainage have been satisfactorily completed in compliance with these rules. If no decision is communicated on the application for a certificate within fifteen days of the receipt of the application, the certificate shall be deemed to have been granted.
