Section 175 in The M.P. Municipal Accounts Rules, 1971
175.
Particulars of house connections, after they have been made shall be entered in a house connection register from the applications and other reports if any. The house connection register shall be kept in Form No. 104.Explanation. - The house connection register is intended to be a permanent and accurate record of all connections. Each entry shall be initialled by Water Works Engineer or Superintendent incharge of Water Works in the remarks column. When any change is made in the connection wing to an extension or alteration to pipes and fittings or in the name of the owner, the revised entry shall be made neatly below' the original one in the appropriate columns of the register with the quotations of the date of sanction and completion. The register shall be periodically (and always at the end of March in each year) compared with the demand and collection register to see that no demand has been left out in the latter and a certificate shall be recorded at the end of the entries in the demand and collection register to the effect that this comparison has been made. It may be kept in separate volumes for each ward or in one volume for the whole Municipality as may be found convenient but the serial number shall be continued for the whole ward or for the whole Municipality, as the case may be.(2)When the water rate assessment of any premises is reduced or altogether abolished, the house connection register shall be referred to with a view to see whether any change in the existing fittings viz., size of ferrule, number of taps, etc. is necessary. If the assessment is altogether abolished and the connection is not cut off the Water Works Engineer/Superintendent, Water Works or Chief Municipal Officer shall see that a proper charge is made for the supply of water and that the necessary entry is made in the demand and collection register.
