Section 123 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
123. Inspection [Sections 8(2) and 25(2)(f)].
- Every person by or for whom any [sanitary disposal system] [Substituted for the words 'water borne saintry installation' vide Haryana Notification No. 19996 dated 22-12-1997.], or drainage installation or any work in connection therewith is carried out for any existing or new building or in any other premises shall at all reasonable times afford the Director or any officer duly authorised by him free access to such water-borne sanitary installation or drainage installation or work in connection therewith for the purpose of inspection.
