Section 6 in The Faridabad Complex Water-Supply Bye-laws
6. Sanction of connection, alteration or extension.
- (i) On receipt of the estimate the applicant who wishes to have the connection, alteration or extension carried out, shall deposit in the Zonal Office of the Administration, the amount of the estimate, and if connection alteration or extension is sanctioned by the Chief Administrator, the work of laying consumers pipes and consumer's fittings and service shall be executed by water supply regulations given in Schedule B. If any conditions or limitations are imposed by the Chief Administrator or Administration Engineer while conveying sanction to the connections, such conditions or limitations shall be binding on the applicant.
