Section 38 in The Faridabad Complex Water-Supply Bye-laws
38. Consumer other than an owner of premises.
- If any person other than the owner of any premises to which a connection has been made or his duly authorised agent, wishes to reopen connection or to keep open a connection which would otherwise be closed, he will obtain a clearance certificate from the Zonal and Taxation Officer in writing that no water charges are outstanding against the premises involved and then apply to the Chief Administrator or his authorised representative in Form 'A' given in schedule 'A' as laid down under bye-law 5 and such person shall also undertake the responsibilities of the Registered consumer and shall remain responsible for the connection so long as it remains open. He will have to deposit security as laid down in Bye-Law 45. Any amount of water charge which remains unpaid at the time of closing the connection will be adjusted against the security deposit.The responsibility other than payment of dues which were previously of the owner will rest with the party who gets the connection.
