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State of Haryana - Section

Section 50 in Faridabad Complex Administration Building Rules, 1989

50. Notice for carrying out drainage work and application for permission. Sections 43(2), 57(2)(m).

(1)No person shall carry out any water borne sanitary and drainage installation or carry out any works connected therewith within any building or site without the previous permission of the Chief Administrator.
(2)Every person who intends to carry out these works shall apply for permission as laid down in rule 3.