Section 45 in Punjab Urban Planning and Development Building Rules, 2018
45. Water Supply.
- (1) Application for connection. - Every application for water connection from the main water supply for a private domestic purpose shall be made in Form 'K' to the competent authority through a registered plumber.(2)Material for water connection. - Every applicant shall procure at his own cost at least a ferrule ISI (Indian Standards Institute) mark, a stop cock ISI (Indian Standards Institute) mark, water meter and surface box, if the water meter and surface box is not supplied by the competent authority, medium size G.I. (Galvanised Iron) pipes and specials to be installed for the ground floor level.(3)Sanction of water connection. - On receipt of the application under sub-rule (1) of rule 45 and subject to the fulfilment of the requirements of these rules, the competent authority may sanction the water connection and direct the applicant to deposit such security and any other charges, as may be determined by the Chief Administrator for getting the water connection.(4)Release of water connection. - (i) After the water connection is sanctioned under rule sub-rule (3) of rule 45, the applicant shall excavate the trench in a safe manner at the place from where connection from the water main has been sanctioned and thereafter supply pipe line shall be drilled and ferrule and connection pipe shall be laid.(ii)No building or premises shall be supplied with water by the competent authority through more than one communication pipe and in the case of multi storeyed flats, separate water connection for each flat will be allowed and its water meter shall be installed at the ground floor.(iii)All works to be carried out by the applicant in connection with the supply or use of water shall be required to be executed by the registered plumber and shall conform to the standard and specifications laid down for such items in the Punjab Public Works Department specification Book 1986 Edition and if no standards or specifications are laid down for any item, it shall be as per standard and specifications of the Indian Standard Institute and if no standard and specifications are laid down by the Indian Standard Institute, then that item shall be as per the Bureau of Indian Standards.(iv)The applicant shall make provision of dual button type flushing cistern in each water closet.(v)Tertiary treated water from nearby Sewerage Treatment Plant shall be supplied to every public, commercial, residential buildings through separate connection, which shall be utilized for non potable purposes such as gardening, washing of floors or courtyards, flushing of WC's (Water Closet) through separate network system to be provided in the building. This provision shall be applicable to newly developed areas after coming into operation of this provision.(5)Notice and certificate of completion of work. - (i) No connection to any public sewer shall be made nor any water borne sanitary installation and drainage work intended to be connected through the connection shall be brought into use, until the applicant, after completion of minimum works, has applied to the competent authority for a certificate, and a certificate has been issued by the competent authority in Form 'E' after satisfying that the sanitary installations and drainage have been satisfactorily completed in compliance with these rules.(ii)If no decision is communicated or taken on the application for a certificate mentioned under sub-rule (5) of rule 45 within a period of 20 days of the receipt of the application to the applicant, the certificate shall be deemed to have been granted.
