Section 74 in Faridabad Complex Administration Building Rules, 1989
74. Application for connection with public sewer. Sections 43(2), 57(2)(m).
(1)After the grant of a certificate referred to in the foregoing rule or in the event of the said certificate having been deemed to have been granted, every person intending to connect a drain to a public sewer shall apply to the Chief Administrator at least seven days before the date on which connection is required.(2)The application shall be accompanied by a certificate referred to in rule 73 and such amount as may be laid down from time to time by the Chief Administrator and calculated on the basis of the current schedule of rates to meet the cost of the proposed connection.(3)On receipt of the application and subject to the requirements of the foregoing rules, the Chief Administrator shall sanction or reject the request.(4)In the event of the required connection having been sanctioned, it shall be made only through an officer authorised by the Chief Administrator.
