Section 73 in Faridabad Complex Administration Building Rules, 1989
73. Sanitary installations and drainage to be completed before applying for connection. Sections 43(2), 57(2)(m).
- 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 to use until a certificate after completion of these works has been applied for by the applicant to the Chief Administrator and a certificate has been issued by the later 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 thirty days of the receipt of the application, the certificate shall be deemed to have been granted.
