Section 103 in The Himachal Pradesh Municipal Corporation Act, 1994
103. Procedure for water connections.
(1)Where an application under section 101 or section 102 has been received, all necessary communication pipes and fittings shall be supplied by the municipality and the work of laying and applying such communication pipes and fittings, shall be executed by municipal agency under the municipality's orders ; but the cost of making any such connection and of all communication pipes and fittings so supplied and of all works so executed, shall be paid by the owner or the person making such application. The municipality may either provide a meter and charge rent for the same or may require the owner or applicant to provide a meter of such size, material and description as it shall approve.(2)Notwithstanding anything in sub-section (1), the municipality may require any owner or person applying for a supply of water to provide all communication pipes and fittings and to carry out at his own cost under its supervision and inspection all the work of laying and applying such communication pipes and fittings.
