(1)On receipt of an application for new connection, the Company shall forward it together with its remarks, if any, to the Secretary to the Government of Bombay in the Development Department and shall not grant any new connection applied for unless it is sanctioned by the State Government.(2)The Company shall maintain a register in which it shall record the receipts of all applications for new connections in the order in which they are received. The Company shall also maintain a register showing the manner of disposal of such applications.(3)The register maintained under sub-rule (2) shall be kept open for inspection by the Inspector or any other officer appointed by the State Government in this behalf.
