- (i) Person or persons desiring to have a private supply or addition to or alteration in the existing pipes and fittings shall apply to the authorised officer in this behalf through a licensed plumber in such form and in such manner as may be prescribed by the officer-in-charge of the water works from time to time, specifying therein the purpose for which supply is required and the quantity likely to be consumed together with the plan showing the location of the premises and the proposed connection.(ii)The application shall be signed by the owner or his lawful agent and shall be accompanied with the current house tax receipt, it no house tax is being paid by him an attested copy of the sale-deed or other documents shall be produced as proof of his ownership.(iii)If the premises arc Government property or belong to any society or public body the application shall be signed by the person authorised for making payments of taxes.
