Section 79 in Faridabad Complex Administration Building Rules, 1989
79. Inspections. Sections 43(2), 57(2)(m).
- Every person by or for whom any water borne sanitary installation or drainage installation or any work in connection therewith is carried out for any existing or new building or any other premises, shall at all reasonable times afford the Chief Administrator or any other officer/official duly authorised by him free access to such water-borne sanitary installations or drainage installations or work in connection therewith for the purpose of inspection.
