Section 4 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988
4. Application for sewer connection.
- (A) The applicant who desire to have a new sewer connection or to make alteration or extensions to the existing connection shall first make an application in the prescribed form and obtain sanction for the same from the Board.The applicant shall bear the cost of labour, Materials, Supervision and the road restoration charges. He shall also pay the following fees, namely:-(i)Connecting or reconnecting fee Rs. 100; and(ii)Fees for regularising plumbing work Rs. 200.(B)Approval of the Application. - On receipt of the application, the authorised authority shall scrutinise it and if found in order, shall accord approval of such work within thirty days from the date of receipt. If not found in order, the fact shall be intimated to the applicant with reasons for rejection.When the application is approved, one copy thereof signed by the authorised authority shall be returned to the applicant and it shall be made available at the site of the work at all times when the work is in progress.(C)The work should be commenced within two months from the date of receipt of approval by the applicant failing which, Such approval shall be deemed to have been cancelled.
