15. Power to require water supply to be taken and to require maintenance of service pipe.
-The Board may require any person, who desires the supply of water for domestic or any other purpose, to comply with such requirements as may be specified in requirements made in this behalf including the provisions of any supply pipes or any tanks, pumps or other pipes or fittings, as may be required by the Board, or deposit of the cost of so doing, and the payment of any amount required by way of development charges.(2)After obtaining the sanction of water connection from the Board the delivery pipe shall be got laid by consumer through a licensed plumber at his own cost from the main to consumer's premises including ferrule.(3)It shall be the duty of the consumer to maintain, repair and replace, if required, such delivery pipe at his own cost.(4)All service pipes laid for a period of 15 years or more shall be got inspected by the consumer, at his own cost, through a licensed plumber. If the service pipes are found rusted/leaking, and this is likely to result in contamination of water, the work of repair/ replacement shall be got executed by the consumer, at his own cost, through a licensed plumber.(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.
