Section 24 in The Faridabad Complex Water-Supply Bye-laws
24. Consumer's fittings, testing and stamping.
- All consumer's fittings of whatever kind shall confirm to the particulars and specifications given in schedule B or to such further standards, as may from time to time be prescribed by the Chief Administrator and whether so specified or not shall be submitted for approval to the Chief Administrator before being fixed. All such fittings shall be maintained, repaired and removed at the consumer's expense to the satisfaction of the Chief Administrator. All consumer's fittings or apparatus used in connection with the water-supply of Faridabad Complex Administration shall be tested and stamped by the Chief Administrator and shall bear a test mark or stamp approved by the Chief Administrator as guaranteeing conformity with these bye-laws. The fees as prescribed in schedule B for testing the consumer's pipes and fittings shall be charged.
