Section 15 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
15. Minor alteration in case of emergency.
- In any case in which a minor alteration to a water borne sanitary installation or drainage work must be carried out at once, every person who is about to carry out such alteration shall, in lieu of depositing the plans, sections and particulars referred to in the foregoing bye-law, forthwith inform the committee in writing of such proposed alterations. He shall also within fourteen days of the commencement of such alterations, make the deposits required by these by-laws
