Section 46(1) in Punjab Urban Planning and Development Building Rules, 2018
(1)Application for connection with public sewer.-(i)After the grant of the certificate referred to in sub-rule (5) of rule 45 or in the event of the certificate having been deemed to have been granted, every person intending to connect a drain or sewer to a public water sewer shall apply in Form 'L' to the competent authority at least seven days before the date on which connection is required.(ii)The application under sub-rule (i) shall be accompanied by the certificate referred to in sub-rule (5) of rule 45 along with a fee, which the Chief Administrator may specify from time to time.(iii)On receipt of the application and subject to the requirements of sub-rule (5) of rule 45, the Competent Authority shall accept or reject the application after giving the opportunity of being heard.(iv)In the event of the required connection having been sanctioned, it shall be got connected through a registered plumber.
