Section 186(4) in Haryana Municipal Corporation Act, 1994
(4)The Commissioner may, at the request and expense of the owner or occupier of any factory, workshop, trade, premises or place of business, situated in or near a street in which a pipe is laid (and not being a trunk main and being of sufficient dimensions to carry a hydrant), fix on the pipe and keep in good order from time to time to renew one or more fire hydrants to be used only for extinguishing fires as near as conveniently may be to that factory, workshop, trade premises or place of business.
