Section 36 in Punjab Urban Planning and Development Authority (Building) Rules, 1996
36. Release of water connection.
[Section 180(2)(i)]. - (1) After the water connection is sanctioned under rule 35 the applicant shall excavate the trench in a safe manner at the place from where connection from the water main has been sanctioned and thereafter supply pipe line will be drilled and ferrule and connection pipe shall be laid.(2)(a)No building or premises shall be supplied with water by the Competent Authority through more than one communication pipe and in the case of multistoreyed flats, separate water connection for each flat will be allowed and its water meter shall be installed at the ground floor.(b)All works to be carried out by the applicant in connection with the supply or use of water shall be required to be executed by a registered plumber and shall conform to the standard and specifications laid down for such items in the Punjab Public Works Department Specifications Book 1986 Edition and if no standards or specifications are laid down for any item it shall be as per standard and specifications of the Indian Standard Institute and if no standard and specifications are laid down by the Indian Standards Institute then that item shall be as per the Bureau of Indian Standards.
