Section 80 in Faridabad Complex Administration Building Rules, 1989
80. Minor alteration in case of emergency. Sections 43(2), 57(2)(m).
- Any case in which a minor alteration of a water borne sanitary installations or drainage installations must be carried out at once, every person who is about to carry out such alteration shall, in lieu of depositing the plans, sections, and particulars referred to in the foregoing rules, forthwith inform the Chief Administrator, in writing of such proposed alternations, provided, these alterations are in conformity with these rules. He shall also within fourteen days of the commencement of such alterations make the deposits required by these rules.
