Section 60 in The Haryana New Mandi Townships Building Rules, 1967
60. Notice of intention to install or alter sanitary installation - [Section 4(2)(1)].
- Every person, who intends or is required to install or carry out any water-borne sanitary installation or drainage installation, or any work in connection therewith in any existing or new building or in any other premises shall give notice in writing of such intention, deposit plans etc., as required under Part II herein before.
