Section 113 in The Punjab Capital (Development and Regulation) Building Rules, 1952
113. Inspection.
- Every person by or for whom any water-borne sanitary installation or drainage installation or any work in connection therewith is carried out for any existing or new building or in any other premises shall at all reasonable time afford the Chief Administrator or any officer duly authorized by him free access to such water-borne sanitary installation or drainage installation or work in connection therewith for the purpose of inspection.The Officer shall see that these rules are complied with but no such supervision shall relieve the owner of the building from the duty of seeing that due care is taken in the supervision or execution of the work and providing good and sufficient material and workmanship.
