Section 151(3) in West Bengal Municipal (Building) Rules, 2007
(3)(a)for obtaining sewerage and water supply connection to the building from the supply mains, the owner of the building shall have to obtain a clearance certificate for each floor of the building from the Authority to the effect that no deviation or departure has been made in the building from the sanctioned plan and that sewerage and water distribution system of the building have been done as per sanctioned plan. The clearance certificate in form 'J' will be along with the occupancy certificate in form 'H' issued after final inspection of the building which will be carried out on receipt of requisite intimation from the owner of the building in form 'G' under rule 33.(b)(i)The Sewer connection to the Authority's Manhole and/or water line connection to the Authority's water line is to be done strictly under supervision of the officers and/or staff and/or agents authorised for the purpose by the Authority and, for this purpose, the Charge as may be estimated by the Authority having regard to the rest of materials, labour and overhead at the prevailing market rate are to be deposited earlier.(ii)Any unauthorise sewer connection or water line connection will be disconnected forthwith without giving any prior notice to the owner or occupier of the building.
