Section 152(2) in The New Delhi Municipal Council Act, 1994
(2)The Chairperson may in the notice issued under sub-section (1) specify-(a)the size, material and quality of the pipes and water fittings to be provided;(b)the position of the pipes and water fittings to be provided;(c)the means of access for the inspection of the pipes and water fittings;(d)the type of pump that should be installed and the period or periods of the day for which it should be kept working;(e)the period within which any or all the requisitions specified in the notice should be carried out.
