13. Power to require water supply to be taken and power not to allow occupation of a new premises without arrangement for water supply.
(1)It shall not be lawful to construct or occupy any premises without adequate arrangements for water supply in accordance with such regulations as may be made in this behalf.(2)If it appears to the Board that any premises in Delhi are without supply of water for domestic purposes or that the existing supply of water for domestic purposes available for the persons usually occupying or employed in such premises, is inadequate or objectionable for reasons of health and sanitation, the Board may, by notice in writing require the owner of the premises or the person primarily liable for the payment of property taxes in respect of them(a)to take a connection adequate for the persons occupying or employed in the premises, or to take such additional or enlarged connection or connections from the water works;(b)to provide supply pipes and water fittings, install and work a pump and do all such works and take all such measures as may, in the opinion of the Board, be necessary for the above purposes.(3)The Board may in the notice issued under sub-section (2) specify(a)the size material and quality of the pipes and water fittings to be provided;(d)the position of the pipes and water fittings to be provided and the means of access for the inspection thereof;(c)the type of pump that should be installed and the hours during which it should be kept working;(d)the period within which any or all the works specified in the notice should be carried out;(e)any other requirement which the Board may deem necessary.
