Section 104 in The Haryana New Mandi Townships Building Rules, 1967
104. Free access to installation - [Section 4(2)(k) and (1)].
- Every person by or for whom any water borne sanitary installation or drainage installation or any work in connection before therewith is carried out for any existing or new building or in any other premises shall at all reasonable time afford the Administrator or any officer duly authorised by him free access to such water-borne sanitary installation or drainage installation or work in connection therewith for the purpose of inspection.The officer shall see that these rules are complied with but no such supervision shall relieve the owner of building from the duty of seeing that the due care is taken in the supervision or execution of the work and providing good and sufficient materials and workmanship.
