Section 14 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
14. Inspection of work.
- Every person by or for whom any water borne sanitary installation or drainage work or any other work in connection therewith is carried out for any existing or new building or in any other premises, shall at all reasonable times [i.e. after sunrise and before sunset] [Added by Haryana Notification No. S.O. 120/H.A. 24/1973/Sections 200 and 214/2007. dated 11.12.2007.], afford the committee or any officer duly authorised by it, free access to such water borne sanitary installation or drainage work or other work in connection therewith, for the purpose of inspection. The committee shall ensure that the basic requirements of these bye-laws are carried out, but it shall not, relieve the house owner or his plumber of the duty of taking due care in the execution of the work and providing good and sufficient material and workmanship.
