Section 118 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
118. Application before connection with public sewers [Sections 8(2) and 25(2)(f)].
- After grant of the certificate referred to in the foregoing rule or in the event of the said certificate having been deemed to have been granted, every person intending to connect a drain to a public sewer shall apply to the Director at least seven days before the date on which connection is required.(2)This application shall be accompanied by a certificate referred to in rule 117 and such amount as may be laid down from time to time by the Director and calculated on the basis of the current schedule of rates to meet the cost of proposed connection.(3)On receipt of the application and subject to the requirements of the foregoing rules, the Director shall sanction or reject the request.(4)In the event of the required connection having been sanctioned, it shall be made only through officers authorised by him.
