Section 35 in The Faridabad Complex Water-Supply Bye-laws
35. Closing of a connection.
- Any registered consumer who wishes to close his connection shall give seven days' notice to the Chief Administrator. A fee of two rupees shall be recoverable from the consumer. No charge shall be made for water or meter rent after the expiry of the period of the notice :Provided that the Administration reserves the right to close the connection as provided for in bye-law 22(i) or 22(iv) or for infringement of the provisions of these bye-laws.Explanation. - The closing of a connection means the closing of connection from ferrule, removal of the meter and the severance of the service pipe at any point beyond the stop tap considered suitable by the Chief Administrator.
