262. Making connection with municipal water works.
(1)When an application under section 260 or Section 261 has been received, all necessary communication pipes and fittings, shall be supplied by the Municipality and the work of laying and applying such communication pipes and fittings, shall be executed under the orders of the Chief Officer of the Municipality.(2)The cost of making such connection and of all communication pipes and fittings so supplied and of all works so executed shall be paid by the owner or the person making such application.(3)Notwithstanding anything contained in sub-section (1), the Chief Officer may required any owner or the person applying for a supply of water to provide, to the satisfaction of the Chief Officer, all communication pipes and fittings and to carry out at his own cost, under his supervision and inspection, all the work of laying and applying such communication pipes and fittings.(4)Where it is practicable to supply water at a reasonable cost within the meaning of sub-section (2) of Section 259, the work relating to making of connection and fixing of communication pipes and fittings shall be executed within a period of one month from the date of the receipt of application under sub-section (1).(5)The cost recovered under this section for making connection and supplying and communication pipes and fittings shall be spent only on works relating to water supply.
