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State of Bihar - Section

Section 204 in The Bihar Municipal Act, 2007

204. Connection with water works mains and drains not to be made without permission.

- Without the permission, in writing, of the Chief Municipal Officer, no person shall, for any purpose whatsoever, at any time, make, or cause to be made, any connection or communication with any waterworks or mains or drains constructed or maintained by, or vested in the Municipality.