Section 53 in Bihar Regional Development Authority Act, 1974
53. Prohibition of water supply and municipal authorities to give water connection to newly constructed building.
- Any agency charged with the duty of supplying water and rendering such other services to buildings, or installations in the development area or the region, shall not give water connection or such other services to any newly constructed building in the Development area or region or convert to permanent domestic use any connection already taken unless the application for such connection is accompanied by a certificate from the Authority or the local authority empowered to sanction building plans under this Act.Provided that temporary water connection for non-domestic use may be given if the application is accompanied by a plan sanctioned by the Authority.
