276. Municipal supply, sewerage and Drainage Code.
(1)All private connections of premises to the service mains of the Municipality for the supply of water thereto and all pipes, taps and other water-fittings, used for such supply, and all drains, pipes and appurtenances thereto, shall be made, maintained and regulated in accordance with the subject to such rules, as may be made in this behalf, and such rules shall form a part of a Municipal Water Supply, Sewerage and Drainage Code:Provided that in making such rules, due regards shall be given to the relevant codes relating to water supply, sewerage and drainage and other matters related thereto, published by the Bureau of Indian Standards, from time to time.(2)The rules shall specify the requirements with which an owner, or a lessee or an occupier of any premises who desires to have a supply of water from the municipal water works or to connect to municipal drain shall comply.(3)The rules shall provide for inspection of premises by the Chief Officer of a municipality to ascertain compliance with the provisions of sub-section (1) ad for testing any water fittings, used in connection with water supplied by the Municipality.(4)Notwithstanding anything contained in sub-section (1), sub-section (2) or sub-section (3), the Municipal Water Supply, Sewerage and Drainage Code shall include such rules, as may be made from time to time relating to the construction, maintenance, repair and alteration of drains, privies and urinals, cesspools and of appurtenance thereof and any other matter covered by Chapter II or Chapter III of this Part.
