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State of Haryana - Section

Section 5 in The Faridabad Complex Water-Supply Bye-laws

5. Application for connection.

- (i) Every application for connection with the city supply main for a private water supply or for the alteration or extension of any such existing connection shall be made to the Chief Administrator through a licensed plumber in form A given in Schedule A, a copy of which may be obtained free of charge from the Office of the said Officer.
(ii)With an application for a connection with a city supply main a fee of Rs. 2 shall be deposited in the Zonal Office of the Administration.
(iii)Such application shall be accompanied by the specification a site plan, drawn to the scale of not less than one inch to eight feet, building plan and section clearly and indelibly made in ink on a durable material and drawn to a scale of not less than one centimetre to a metre showing the nearest city supply Main from which the connection is applied for and the positions of the required tap or taps, alignment of pipe lines, positions of all stop taps, cisterns, flushing cisterns, sinks, hot water boilers and other fittings.
(iv)On receipt of the application, an estimate of the cost of connection shall be prepared and forwarded to the applicant.
(v)The application shall specify whether the supply is for a domestic purpose or any other purpose.