Section 103 in The Haryana New Mandi Townships Building Rules, 1967
103. Certificate for the satisfactory completion of an installation - [Section 4(2)(k) and (1)].
- No connection of any drain to any sewer or storm water drain shall be made nor shall by water-borne sanitary or drainage installation or any part thereof be taken into use until and unless a certificate has been issued by the Administrator that the said water-borne sanitary or drainage installation as a whole has been satisfactorily completed in compliance with the rules. If no decision is communicated nor any certificate is issued by the Administrator within fifteen days of the receipt of the application, such a certificate shall be deemed to have been made. Such connection to a sewer or a storm water drain shall be made by officers duly authorised by the Administrator. The application for the connection shall be accompanied by a copy of the said certificate and the deposit of such sum of money (as the Administrator may demand based on current schedule of rates) of P.W.D., Public Health Branch to meet the cost of the connection before the connection is made.
