Section 3 in The Faridabad Complex Water-Supply Bye-laws

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State of Haryana - Section

Section 3 in The Faridabad Complex Water-Supply Bye-laws

3. Use of public stand post.

- (i) No person, unless duly authorised by the Chief Administrator in that behalf, shall open or in any way interfere with any main, pipe, valve or fire plug or fire hydrant connecting with the city water works.

(ii)No person shall wilfully or negligently cause the water from the stand post to run to waste and every person after using the stand post shall turn off the tap.

(iii)No person shall use stand-post or public tap with the object to securing a supply of water for a purpose other than a domestic purpose.

(iv)No person shall use the stand-post for bathing or for washing of clothes or other articles or animals.

(v)No person shall use water derived from the stand post public tap or fire hydrants for any building operation or for the purpose of any manufactory.

(vi)In case water is derived in contravention of above, the following charges will be recovered which will be in addition to any other penalty the person may be liable to suffer:-

(a) Stand-post of public tap	....Rs. 5 per day or part thereof
(b) Fire hydrant	....Rs. 25 per day or part thereof

Explanation. - For the purpose of these bye-laws water for a domestic purpose shall not be deemed to include water :-

(a)for any trade, manufacture or business; or

(b)for fountains, swimming baths or for any ornamental or mechanical purpose including that for cooling air conditioning and water softening plants; or

(c)for gardens or for purpose of irrigation; or

(d)for watering roads or paths; or

(e)for building purpose; or

(f)for animals or for washing vehicles.

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State of Haryana - Section

Section 3 in The Faridabad Complex Water-Supply Bye-laws

3. Use of public stand post.