Section 84 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
84. Repeal.
- Any bye-laws applicable to the Committee, which is in force immediately before the commencement of these bye-laws are hereby repealed:Provided that any order made or action taken under the bye-laws so repealed shall be deemed to have made or taken under the corresponding provisions of these bye-laws.Form A(See Bye-laws 4)Municipal Committee ______________________(To be submitted in duplicate)Drainage of PremisesApplication for Drainage of Premises(See Bye-law 4)ToThe Executive Officer/Secretary_________________________________________ Committee __________________Sir,I/We, the undersigned, hereby make application for permission to drain the premises known as __________________.Street __________________________________________________House tax assessment No. __________________________________The sanitary arrangement and drains of the said premises are shown on the accompanying plans and sections in triplicate and a description of the specifications of work/material used is also appended in Form 'B' in triplicate. The premises are open to inspection by the officers of the Committee.I/We undertake to carry out the work in accordance with the provisions of the drainage and sanitary installation bye-laws and to pay the Committee the cost of connection to the Committee's sewer at the rate given in the Committee's schedule of fees.Signature of applicant and full nameDateAddressName and address of plumber carrying out the work.Note :- The application shall be signed by the owner of the premises and shall be countersigned by the licensed plumber.Form B(Annexure to Form A)(See Bye-law 8)Municipal Committee............(To be submitted in triplicate)Drainage of Premises(To be filled in by applicant or person/s depositing plans)N.B.- Only new or altered work to be described in this form. Copies of bye- laws relating to drainage work may be obtained from the Committee's office on payment.
