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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(4) in The Delhi Water Board Act, 1998

(4)All service pipes laid for a period of 15 years or more shall be got inspected by the consumer, at his own cost, through a licensed plumber. If the service pipes are found rusted/leaking, and this is likely to result in contamination of water, the work of repair/ replacement shall be got executed by the consumer, at his own cost, through a licensed plumber.