Section 105 in The Haryana New Mandi Townships Building Rules, 1967
105. Information to the Administrator for alteration - [Section 4(2)(k) and (1)].
- In the case in which a minor alteration to a water-borne sanitary installation or drainage installation must be carried out at once, every person who is about to carry out such alteration, shall in lieu of depositing the plans, sections and particulars referred to in the foregoing rules, forthwith, inform the Administrator in writing of such proposed alteration. He shall also within fourteen days of the commencement of such alterations make the deposit required by these rules.
