Section 22 in The Faridabad Complex Water-Supply Bye-laws
22. Connection.
- (i) Every private connection shall be fitted with at least a ferrule, a stop tap, metre service pipe and a tap. If in any house or premises the connection is found to be without the above fittings, the connection may be cut off as laid down in bye-law 34 or closed as laid down in bye-law 35.(ii)All pipes, ferrule, stop taps, meters and other fittings of the connection shall be under the control of the Administration.(iii)No portion of any water connection or of the pipe or main leading to it or meter shall be tampered with by any consumer, in any way whatever, whether for the purpose of repair, alteration or any other purpose, except with the written permission of the Chief Administration.(iv)The registered consumer shall be liable to pay the cost of damage and or for loos of meter, its surface box or any other material installed by he Administration for giving connection to his house or premises; provided that in the event of damage to the meter which, in the opinion of the Chief Administrator, is wilful, the connection shall be closed as provided for in bye-law 35.
