Section 45(3) in Punjab Urban Planning and Development Building Rules, 2018
(3)Sanction of water connection. - On receipt of the application under sub-rule (1) of rule 45 and subject to the fulfilment of the requirements of these rules, the competent authority may sanction the water connection and direct the applicant to deposit such security and any other charges, as may be determined by the Chief Administrator for getting the water connection.
