(1)It shall be the duty of every officer or authority approving the plans for or granting permission for any development or for the erection of any building to inform the applicant of the necessity to comply with the provisions of this Act and regulations framed thereunder in regard to the water supply, drainage and sewerage, in relation to such development of such building.(2)The regulations framed under section 109 shall, subject to the prior approval of the authority competent to frame such bye-laws, be deemed to be incorporated in the bye-laws framed under section 349 (a) of the Delhi Municipal Corporation Act, 1957 and under section 260 of the New Delhi Municipal Act and in the corresponding bye-laws regulating building construction under any law for the time being in force.
