Section 23(ii) in The Faridabad Complex Water-Supply Bye-laws
(ii)The Chief Administrator shall be entitled to despute an official to inspect the water supply installations within the house or premises of the consumer at any time during the day between 8 a.m. to 5 p.m. It the installation or any part thereof is found to be defective, the Chief Administrator may serve a notice on the consumer to remove the defect within 24 hours. In the case of serious defect involving heavy wastage of water or endangering safety of the residents or buildings, the connection may be cut off without notice as provided for in bye-law 34 or closed as provided for in bye-law 35.
