- After a connection is sanctioned the consumer shall deposit with the officer-in-charge of the water works or authorised officer security deposit of rupees 15 for single tap and Rs. 25 for more than one tap and Rs. 50 for temporary connection.Further he shall pay the following charges :-(i)Application fee of Re. 1.(ii)boring lee at Rs. 2 for each bore.(iii)The connection fee at Rs. 3.(iv)In case of Asbestos pipes, Human pipes or other water mains requiring saddle pieces, the cost of such saddle piece, as decided from time to time by the Officer-in-charge of the water works shall be borne by the consumer.(v)The charges for digging and cutting the roads shall also be borne by the consumer. Further the charge for restoration of the road, which is required to be cut shall be paid lo the local body or to the Public Works Department, as the case may be, by the consumer directly and a receipt therefor shall be produced by him to enable the authorised officer to release the connection.(vi)In case of connection in Government premises charges under (i) to (iv) above shall be payable by the Public Works Department or the institution concerned. However, in respect of these buildings no security deposit by consumers will be necessary.(vii)In case of reconnection a fee of Rs. 7 (Rupees seven) and actual cost of digging and cutting the road, shall be charged from the consumer. Restoration charges shall be paid by the consumer direct to the authorities mentioned in sub-rule (iv) above.(viii)Every water connection shall be a metered connection.(ix)In exceptional cases unmetered connection with ¼" ferrule may be allowed for domestic purposes only, but if the consumer is found making misuse or let his tap open so as to run the water waste, he shall be liable to be punished under Rule 11.(x)No premises shall be connected with more than one communication pipe, except in special cases to be decided by the officer-in-charge.(xi)Size of ferrule shall be decided by the officer-in-charge or authorised officer according to the size of communication pipe and number of taps, etc. This size shall be intimated to the consumer on his application itself and no change in the size will thereafter be permitted.(xii)Connection shall be given only after the consumer has signed the agreement.
