Section 19(19) in Haryana Distribution and Retail Supply Licence
19.2The Licensee shall, before commencing to lay down or place a service-line in any street in which a distribution main has not already been laid down or placed, serve upon the local authority (if any) and upon the owner or occupier of all premises abutting so much of the street as lies between the points of origin and termination of the service line to be laid down or placed, notice stating that the Licensee intends to lay down or place a service line and confirming that, if within 21 days from the date of the notice the local authority or any one or more of such owners or occupiers require in accordance with Conditions 16 and 19 that a Supply shall be given for any public lamps or to their premises (as the case may be), the necessary distribution main will be laid down or placed by the Licensee at the same time as the service line.
