Section 39 in Punjab Urban Planning and Development Authority Building Rules, 2013
39. Application for connection with public sewer.
(1)After the grant of the certificate referred to in rule 38 or in the event of the certificate having been deemed to have been granted, every person intending to connect a drain or sewer to a public water sewer shall apply in form 'G' to the Competent Authority at least seven days before the date on which connection is required.(2)The application under sub rule (1) shall be accompanied by the certificate referred to in rule 38 along with a fee, which the Chief Administrator may specify from time to time.(3)On receipt of the application and subject to the requirements of rule 38, the Competent Authority shall accept or reject the application after giving the opportunity of being heard.(4)In the event of the required connection having been sanctioned, it shall be got connected through a registered plumber.
