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[Cites 0, Cited by 2] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(5) in The Delhi Water Board Act, 1998

(5)It shall be the responsibility of the Developing Agency carrying out, any construction, including multi-storeyed construction or additions to existing construction, to ensure provision of water supply through storage tanks, either underground or overhead, and booster pumping stations. The construction shall be the responsibility of the Developing Agency and the maintenance and operation of the arrangements shall be the responsibility of the occupant of such premises. The Board shall be responsible for giving water in the mains feeding the service pipe. The construction, arrangements shall be done with the prior permission of the Board and on such terms and conditions as shall be determined by the Board.