(1)All private connections of premises to the service mains of the Municipality for the supply of water thereto and all pipes, taps and other water-fittings, used for such supply, and all drains, pipes and appurtenances thereto, shall be made, maintained and regulated in accordance with the subject to such rules, as may be made in this behalf, and such rules shall form a part of a Municipal Water Supply, Sewerage and Drainage Code:Provided that in making such rules, due regards shall be given to the relevant codes relating to water supply, sewerage and drainage and other matters related thereto, published by the Bureau of Indian Standards, from time to time.
