Section 25 in The Faridabad Complex Water-Supply Bye-laws
25. Consumer's pipe fittings.
- All consumer's pipes and consumer's fittings shall be provided by and laid at the consumer's cost and the consumer shall not be entitled to the supply of water unless and until such pipes and fittings, and laying and fixing thereof, are approved by the Chief Administrator as complying with these Bye-laws, and unless proper drainage arrangements have been made for the disposal of waste water and approval for supply of water obtained from the Chief Administrator.
