Section 56 in Haryana Municipal Building Bye-laws 1982
56. Carrying out drainage work and application for permission.
(1)No person shall carry out any water-borne sanitary and drainage installations or carry out any works connected therewith within any building or site without the previous permission of the [committee] [Substituted by Haryana Notification No. GSR 543/HA24/73 Sections 201, 202 & 214/90 dated 29.6.1990.] and without complying with the provisions of Water Supply and Drainage and Sanitation Bye-laws.(2)Every person intends to carry out these works shall apply for permission as laid down in Water Supply Bye-laws, Drainage and Sanitary Installation Bye-laws.
