Section 15B in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998
15B. To provide electricity and water supply in the illegal colonies.
(1)Any person who wished to take electricity/water supply connection in his house which is in the area if illegal diversion or in the illegal colony then he shall apply to the competent authority in Form-Six along with an affidavit in Form-Seven for a certificate under Section 292-D of the Madhya Pradesh Municipal Corporation Act, 1956 or under the proviso to Section 339-D of the Madhya Pradesh Municipalities Act, 1961 as the case may be.(2)After submission of application under sub-rule (1), the competent authority may after such enquiry as he may deem fit to satisfy himself that in public interest there is no objection to make available electric/water supply connection in the construction area in the illegal diversion or in the illegal colony.(3)If alter holding an enquiry, if any, under sub-rule (2), the competent authority is satisfied that in public interest, there is no objection to make available electric connection/water supply connection then he may alter recording the reasons in writing sanction the same, subject to certain terms and conditions in the form Certificate prescribed in Form-Eight.(4)The competent authority may on his own motion or on receipt of information from any other source and after recording the reasons in writing cancel the certificate for violation of any terms, conditions or restrictions in the certificate :Provided that no certificate shall be cancelled unless the holder is not given a reasonable opportunity of being heard.(5)The competent authority shall keep a register in Form-Nine in which the details of certificate issued under these rules and the terms, conditions and restrictions under which the certificate has been issued, shall be entered. The full address of the applicant shall be entered in the said register. In the case of any change in his address, the holder of the certificate shall intimate the same to the competent authority.
