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State of Rajasthan - Section

Section 39 in The Rajasthan Municipalities Accounts Rules, 1963

39.

The Board's Water Works Inspector shall inspect every house connection at such intervals as may be prescribed by the Chairman or Executive Officer to see that the number of the taps and other fittings correspond with the details in the house connection register. If any variation or a house connection which is not recorded in the House Connection Register is discovered, they shall forthwith report the facts to the Executive Officer. At the end of each period so prescribed, each Inspector shall submit a report that he has inspected all buildings and lands having water connections and that the particulars of the same agree with those recorded in the Board's house connection register or otherwise.To enable the Inspector to carry out this Rule he shall be furnished with a copy of entries in the house connection register in the form 19 and shall also be informed from time to time of the changes that may have since been made.Note. - Sufficient space should be left between the two entries to admit of particulars of inspections made from time to time.