Section 11 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
11. Notice and certificate of completion of work.
- No connection to any public sewer shall be made nor any water borne sanitary installations and drainage work intended to be connected through the connection, shall be brought into use, until a certificate after completion of the minimum works has been applied for by the applicant to the committee and a certificate has been issued by the latter in form D to the effect that the sanitary installations and drainage have been satisfactory completed in compliance with these bye-laws. If no decision is communicated on the application for a certificate within twenty days of the receipt of the application, the certificate shall be deemed to have been granted. The certificate in form D shall only be issued after a certificate in form D in duplicate is furnished by the owner to the committee.
