Section 4 in The Faridabad Complex Water-Supply Bye-laws
4. Application for Supply.
- Subject to the provisions of bye-laws 38 no connection with the city supply main for private connection and no alteration or extension of any such existing water connection shall be made in any private premises or house except on the application of the owner of such premises or house or of his recognised agent who shall be registered as the consumer and shall be responsible for the observance of these bye-laws so far as the connection of his house or premises is concerned.
