Section 29 in The Faridabad Complex Water-Supply Bye-laws
29. Duties of consumer.
- No consumer shall use or suffer or permit to be used a connection in such a way as to cause waste or unauthorised use of water :(a)Fix any tap in any court-yard, passage, or outside any house or premises, so as to be available for use by the public without special permission in writing from the Chief Administrator, or fix any tap in close proximity to places, where injurious gases are likely to be produced or fix any cock or connection to any tank or reservoir so as to permit any part of the contents of the said tank or reservoir to syphon back into the consumer's pipes.(b)To reopen any connection that has been stopped or reconnect the connection pipe with the supply Main of the Administration when the connection pipe has been served from the said main except with permission of the Chief Administrator.(c)To use or permit any contrivance having the effect of joining Faridabad Complex Administration System of pipes with any other source of water not belonging to the Faridabad Complex Administration or any cistern or other receptacle used for storage of rain water.(d)To alter the index to any meter or prevent any meter from duly registering the quantity of water supplied.(e)To obstruct or use water before it has been registered by a meter set for the purpose or measuring the same.
