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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(4)(v) in Punjab Urban Planning and Development Building Rules, 2018

(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.