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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(4)(iii) in Punjab Urban Planning and Development Building Rules, 2018

(iii)All works to be carried out by the applicant in connection with the supply or use of water shall be required to be executed by the registered plumber and shall conform to the standard and specifications laid down for such items in the Punjab Public Works Department specification Book 1986 Edition and if no standards or specifications are laid down for any item, it shall be as per standard and specifications of the Indian Standard Institute and if no standard and specifications are laid down by the Indian Standard Institute, then that item shall be as per the Bureau of Indian Standards.