[Cites 0, Cited by 3]

State of Rajasthan - Act

The Rajasthan Water Supply Rules

RAJASTHAN
India

The Rajasthan Water Supply Rules

Rule THE-RAJASTHAN-WATER-SUPPLY-RULES of 1967

Published on 1 July 1967
Commenced on 1 July 1967
[This is the version of this document from 1 July 1967.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Water Supply RulesPublished vide Notification No. F. 4(97) MPH/64, dated 1-7-1967, Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 1-7-1967, page 293The Government is pleased to issued the following rules for Water Supply in Rajasthan :-

1. Short title and extent.

(a)These rules may be called "The Rajasthan Water Supply Rules".

(b)They extend to the whole of the State of Rajasthan.

(c)They are issued in supersession of all the existing unit rules.

2. Definitions.

(a)The Government shall mean the Government of Rajasthan.

(b)The Chief Engineer shall mean the Chief Engineer, Public Health Engineering Department.

(c)The Superintending Engineer, shall mean the Superintending Engineer, Health of the Division concerned.

(d)The Executive Engineer, shall mean the Engineer I/C of the Division and Assistant Engineer I/C of the P.H.E. Sub-Division.

(e)The Overseer shall mean the Officer working under the Assistant Engineer, in the P.H.E. Sub-Division.

(f)The contractor shall mean the Licensed plumber or a contractor enlisted in the Division as per rules.

(g)Department shall mean the Water Works Department (Public Health Engineering Department).

(h)Consumer shall mean all individuals, private concerns or public institutions, local bodies, Government Departments or all those who purchase water through Waterworks mains under the foregoing rules.

3. Public Supply.

(1)Whoever, bathes or washes cloths or other articles at a public stand post or tempers with or damages a public stand post draws or attempts to draw water from a public stand post except by the proper method or wilfully wastes water from a public stand post shall be liable to pay damages assessed by the Executive Engineer, Water Works concerned.

(2)No person shall commence to draw or cause or permit to draw through his servants or labour, water from a public stand post for the construction of a building unless he has obtained a written permission from the department in Form W.I. The permit shall be kept by the holder thereof at the place where water is being used for the aforesaid purpose and it shall be open to inspection by such officers of the department as may be authorised by the Executive Engineer in this behalf. Without the written permission of the department no water shall be drawn for the aforesaid purpose beyond the date given in the permit. Any person wishing to draw water from a public stand post for building purposes or for consolidation of roads shall make an application in Form W. 2 appended to these Rules to be obtained from the Water Works Department (See Article 17). Alongwith the application in Form W. 2 he shall also submit a plan showing the building proposed to be constructed to enable the department to calculate the cubical content of the building for which water is proposed to be drawn. The portion of the building to be built or re-built, shall be marked on the plan in red. All persons unless the department thinks fit to exempt any one by an order in writing shall deposit by way of security with the application a sum of Rs. 50/-. He shall also be liable to deposit on demand such additional security upto to Rs. 250/- which may be determined by the Department in each case, after taking into consideration the size of the building and the total estimated demand for water charges. Water charges for water drawn for such purposes shall be payable by all such persons within seven days of the receipt of the bill in accordance with the rates fixed by the Department from time to time under rules 14 and 15 of these rules.

(3)Whoever, without the written permission of the department draws or uses or causes or permits to draw through his servants or labour water from a public stand post for other than domestic purposes shall be liable for the amount for which he would have been liable had he obtained permission for such use of water from a public stand post.A supply of Water for domestic purpose shall not be deemed to include a supply-

(a)for animals or for washing vehicles when such animals or vehicles are kept for sale or hire;

(b)for any trade, manufacture, or business;

(c)for fountains, swimming baths or for any ornamental or mechanical purposes;

(d)for gardens or for purposes of irrigation;

(e)for watering roads or paths;

(f)for building purposes.

Part II – Private Supply

(4)No connection with the Water Works mains for a private water supply, and no alteration or extension of any such existing connection shall be made in any private premises on the application of the owner of such premises or of his recognised agent, who shall be registered as the consumer and shall be responsible for the observance of the Rules so far as the connections on his property are concerned. Provided that the Department may, if it thinks fit itself alter the provision of any existing connections.Note. - Such connections shall be for domestic purpose only, but the department may permit them to be used for other purposes on such conditions as it may fix.

(5)Every application for a connection with the mains for a private water supply, or for the alteration or extension of any such existing connection shall be addressed to the Assistant Engineer in charge and shall be made on a printed form to be obtained from the department (See Rule 8)

(6)New connections shall be sanctioned or refused by an Officer so authorised by the Superintending Engineer, extensions and alterations to existing connections shall also be allowed or disallowed by the authority.

(7)The department on its discretion may allow or disallow a water connection or cause any water connection so given to be metered or any meter so fixed to be removed at any time. Before changing the method of supply the department shall give the owner or consumer a notice of not less than a fortnight. In case a metered connection is given for the first time the owner or consumer shall forthwith deposit a cash security amounting to twenty-five rupees in respect of each meter provided by the department for his premises before the supply of water can be allowed.

(8)Procedure for giving connection. - Any person, which also includes a corporate body giving owner of the premises may apply to the Assistant/Executive Engineer, Water Works concerned for supply of water for purpose to be specified in the application which shall be on a prescribed form obtainable on payment of Re. 1/- only either from the Executive Engineer's office or from the Assistant Engineer, Water Works concerned, Sub-Divisions.

(9)In case the applicant is not the owner of premises in which he requires a water connection and is tenant in the said building or land, he should get the application endorsed by the owner of the premises giving "No objection" certificate for the water connection in the names of the tenant. The tenant then shall be required to furnish a deposit as detailed below which will be refunded to him when he leaves the premises without any arrears pertaining to water supply against him.Rs. 50/- for ½" Water Connection.Rs. 75/- for ¾" Water Connection.Rs. 100/- for 1" and above.Rs. 200/- for commercial concerns viz, hotel, cinemas etc.

(10)Applications for new connections shall be forwarded by the Assistant Engineer, Water works concerned to the Officer concerned (as per rule 6) whose decision as to whether the connections shall be sanctioned or not shall be final.

(11)After sanction to the proposed connection applicant will be informed by letter and shall within 15 days deposit with the Executive Engineer, concerned an amount of Rs. 10/- as connection fee. The cost of Meter Box and ferrule fixed by the Department from time to time will also have to be deposited by him alongwith the connections fee in cash he cannot procure his own Meter Box and ferrule as per departmental specification.

(12)The applicant shall have to make his own arrangement for pipe fittings at his own cost.

(13)

(i)It will be the sole responsibility of the consumer for the maintenance of the service line from the Water Works main or sub-main. But its maintenance (repairs and replacement) will have to be carried out through the Water Works Department and charges shall have to be borne by the consumer. If the consumer fails to deposit the cost of maintenance, repair or replacement his connection will be liable to be cut off after a due notice and amount so incurred will be recovered as per PDR Act, 1952.

(ii)Installation and extension of pipe line beyond the Meter and inside the premises shall be carried out by the applicant through a licenced plumber or approved contractor of the Water Works Department but the same will be open to inspection by technical representative of the department as and when desired and directed by the Department.

(iii)The consumer shall not connect with his pipe line any cistern of receptacle used for the storage of rains or well water or other water from the Water Works mains and no supply shall directly be connected to any water closet, urinal, steam boiler or any hot water system or any apparatus used for heating or trade purposes or any close vessel otherwise than through the supply cistern thereof, or any mechanical equipment like pumps, etc. (See rule 36).

(14)The connection will not be made until the full amount is paid and all the necessary formalities are completed and the licensed plumber or the approved contractor of Water Works has submitted the Form W. 3.

(15)Before the estimated cost for providing the connection is deposited, the applicant will also have to produce the permission of the local Municipal authority or the Urban Improvement Trust as the case may be in case there is no pucca arrangement for disposal of waste water. If there is paying of pucca road which would require dismantling, the applicant would have to deposit necessary charges which will be provided in the estimate.

(16)Metered Connections. - (i) All meters and other apparatus pertaining thereto and incidental to the supply of water to any building or land shall except as otherwise provided in these rules and so far as may be supplied, repaired, extended, shifted or altered as may be considered necessary by the department at the expense of the owner or the consumer as the case may be shall be under the control of the Department.

(ii)For metered connections, the meter shall ordinarily be supplied by the Water Works Department. But it is not obligatory. A consumer may however be permitted to have his own meter subject to the following conditions:-

(a)The meter must be of a type approved by the Department and in proper working order.

(b)It shall be fixed after being tested by the Water Works Department at the expenses of the consumer.

(c)A fee of Rs. 5/- will be charged for testing the meter.

(d)No meter, whether owned by the consumer shall be tampered with in any way.

(e)Consumer shall be solely responsible for the safety of the meter, if meter is tampered with, stolen or lost from the consumer shall have to get it repaired or replaced as the case may be, or his own cost failing which connection is liable to be disconnected and recovery be made from him under the Public Demand Recovery Act, 1952.

(f)If meter seal is broken it will be replaced at a cost of Re. 1/- in the first instance and it "if the Executive Engineer, is satisfied that breaking of the seal was with bad intention" the consumer is liable to pay for damages subject to maximum of Rs. 50/-.

(17)Water Charges. - The charges will be levied as per rates fixed by the Water Works Department from time to time. Rebate fixed in the schedule shall be allowed if payment is made within due date indicated on each water supply Bill.

(18)In addition to the charges specified in rule 17 there shall be following charges:-Meter rent. - In the case of meters owned by the Department a meter rent shall be charged at the rates fixed by the Department from time to time. These charges shall include the cost of all alteration, repairs and renewal.

(19)

(i)The registered consumer in respect of any metered connection may challenge the correctness of meter on payment of a fee of Rs. 5/-. If on examination the meter is found to record 5 per cent less or more than the actual consumption the fee shall be returned. In case of it is found as a result of a test that there was no defect in the meter the deposit shall be forfeited.

(ii)The charges for meter rent shall be paid for any period during which the connection remains open even if the meter fails correctly to record amount of water consumed.

(20)Unmetered Connections. - Whenever in any house to which an unmetered connection has been fitted any operation in the nature of building or rebuilding is to be undertaken by the owner, the registered consumer or other person responsible for such operations shall before the building operations are commenced, make an application to the Department, in Form No. W. 2 for permission to use water for building purposes and on water shall be used for such purposes unless sanction in Form W. 1 appended to these Rules has been obtained, The permit shall be kept by the holder thereof at the place when water is used for the aforesaid purpose and shall be open to inspection by such officers of the Department as may be authorised by the Department in this behalf.Without the written permission of the Department- no water shall be drawn for the aforesaid purpose beyond the date given in the permit. Along with the application in Form W. 2 he shall also submit a plan showing the building proposed to be constructed to enable the department to calculate the cubical contents of the buildings. All such persons unless the Department thinks fit to exempt any one by an order in writing shall deposit by way of security a sum of Rs. 50/-. He shall also be liable to deposit an additional security deposit up to Rs. 250/- according to the size of the building and estimated demand for water charge. It will be on the discretion of the Department to meter the connection and make charges, on the basis of the actual consumption in accordance with the rates in force from time to time for metered connections for domestic supply or not to meter the connection in which case water charges for water drawn for building purpose shall be payable in accordance with rates fixed by the Department from time to time under rules 17 and 18 with the sanction of the Superintending Engineer. All the demands of the Department referred to in this rule shall be payable within 15 days of the receipt of the bill. If any of the provision of this rule is violated or is not fulfilled the water connection will be liable to be cut off and will be reopened only on payment of reconnection fee of Rs. 10/-.

(21)(1) No fountain or cistern shall be connected with any unmetered connection except with the written permission of the Department.

(ii)A special rate shall be fixed by the Department for such fountain or cistern.

(22)Calculation and payment of Charges. - (1) For the purpose of calculating the charges detailed in rules (17) and (18) 15 days or less shall be considered as half a month and over 15 days but less than one month as one month.

(2)Ordinarily the consumption through a water meter is prima facie record for all purposes.

(a)But in case meter is reported to be or is out of order or under repairs or is not repairable due to non-availability of spare parts, the water consumption shall be computed on any one or more of the following basis:-

(i)On actual consumption recorded by the meter if the same is found on test to register less than 5% slow or fast.

(ii)On the average of the immediately preceding month and/on average of preceding 3 months.

(iii)On the consumption of the corresponding period of the previous year.

(iv)On such reliable date as may be considered reasonable by the Executive Engineer, Water Works Department.

(b)For the purpose of there rules a meter shall be deemed to be out of order.

(i)If on testing it is found to be registering more than 5% slow or fast.

(ii)If it is on inspection found to have been tampered or damaged.

(iii)If it has stopped or failed to register consumption of water drawn through it.

(c)If a private meter is suspected to be workings low or out of order, the same shall be removed and tested by the Department and if found correct it shall be sealed and refixed at departments cost but if found out of order the owner of such meter shall arrange to get it repaired within a month and get it tested by this department on payment of testing fee of Rs. 5/-. The cost of spare parts, etc. will have to be paid by the consumer in advance if the meter could be repaired by this department.

(23)The registered consumer of any connection shall be bound to pay all charges made under these rules, but if in the course of any quarter a meter shall have, been examined and found to be registering in excess of five percent, the consumer shall be entitled to have the charges made to him for excess consumption reduced proportionately for the period from the first day of that quarter to the date in which the meter was examined.If in any quarter the meter of any connection cases to register, the Department shall be entitled to charge for the quarter an amount for excess consumption not exceeding the average of the past three quarters of full usage.Water Supply Bills

(24)

(a)A bill for the water consumption charges and the meter rent will be sent to each consumer every month in accordance with the rates as may be prescribed by the Government from time to time.

(b)The dates of payment will be spread over the month and preparation delivery of the bills will be so arranged that all bills for water will be delivered to consumers by the 14th day of each month and must be paid within 15 days of the issue of the bill. If payment of the bill is not made by the specified date the consumer would lose the advantage of rebate and will have to pay normal rate given in the bill.

(c)The excuse of bill not having been received will not be entertained.

(d)Consumers should always quote bill No. while communicating with the office.

(e)In case of dispute, the bill must be paid in full under protest within time to avail of rebate. Any excess charge admitted will be adjusted in the subsequent bills.

(f)If for some reasons the bill is amended, it can be paid within fifteen days from the date of presentation of the bill.

(25)In case the bill is lost a duplicate copy may be obtained from the office on payment of Re. 0.12 P. only. If bill is sent by post an extra charge of Re. 0.15 P. only will be made.

(26)The bill will be prepared in the name of the owner of the connection and will be delivered at the site where the connection exists. Exception may be made under special circumstances.

(27)All outstanding on account of any charges under these rules shall be realised by the Water Works Department as per public Demand Recovery Act, 1952.

(28)All complaints should be addressed to the Executive Engineer concerned. An appeal against his order shall be to the Superintending Engineer, Health of the Division concerned.Temporary Connections

(29)

(a)Temporary water connection will be allowed for special occasions such as marriages, fairs, exhibition etc. for a limited period.

(b)Temporary water supply will also be metered.

(c)The meter rent will be charged as usual as from permanent consumer.

(d)The water charges will be recovered at one and half time of the normal rate in force.

(e)Necessary deposit of the estimated amount will have to be made in advance by the applicant as security to safeguard the Department dues and at the time of removing the temporary connection the expenditure will be adjusted accordingly.

(f)Temporary connections to seasonal piyaoos, sabils, cattle troughs etc. will also be covered by these rules.

(30)Notwithstanding the provisions of rules (17), (18), (22) and (29) the Department may allow any water connection free for any public or any charitable purposes provided that if the person who is the registered consumer in respect of such free connection allows water to be washed or to be used for any purpose other than for which such free connection was granted, the Department may cancel the grant of that free connection.General Provision as to Private Connections

(31)No house shall be supplied with water from the service connection of any adjoining house or premises provided that a connection of over ¼" inch may be used by more than the house on application to the Department on terms to be fixed by the Department.

(32)No connection shall be granted unless drainage arrangements have been made for the disposal of waste water to the satisfaction of the Department or Municipality.

(33)No portion of any private connection or of the pipe or main leading to it shall be tempered with in any way whatsoever whether for the purpose of repair alteration or any other purpose.

(34)Every registered consumer shall be bound immediately if he has knowledge of it, to report the Department any defect in his connection whereby water runs to waste.

(35)The Department shall affix at a suitable and easily accessible place in every house fitted with an unmetered water connection enamelled plate of the size of 3 inches, 2 inches with the number of water connection written on it. In case the plate as it at any time, lost, broken or defaced its price, not exceeding Re. 1/ - as may from time to time be fixed by Departmental shall be recoverable from registered consumer in the same manner as arrears of water rate.

(36)No pumps plants or devices would be allowed to be attached to his water supply system without obtaining previous sanction from the Water Works Department.Closing and Reporting of Private Connections

(37)Any registered consumer, who wished to close his connection, shall give fifteen days notice in writing to the Department after the expiry of which water rate shall not be charged.

(38)If any person other than the owner or the duly authorised agent of the owner of the premises in which a connection has been fitted wishes to have reopened or kept open a connection which would otherwise be closed, he shall execute an agreement undertaking the responsibilities of a registered consumer and shall have all the liabilities of a registered consumer. All such persons, unless the Department thinks fit to exempt them by an order in writing, shall deposit a sum of thirty rupees or more as may be determined by the Department for the due payment of water charges in addition to the ordinary charges which are payable in advance. The security shall be kept intact and shall not be set off against any money due from such registered consumer until he shall have applied to have the connection closed, when it shall either be returned to him after the payment by him of all charges assessed under these rules or, after efforts to collect such charges assessed under these rules or, after efforts to collect such charges by the Department have failed, used by the Department to liquidate the payment of charges and the cost of their collections.

(39)All applications to open or re-open a connection shall be in Form W-4 and shall be accompanied by a fee of Rs. 10/- as opening fee together with all dues payable in advance.

(40)

(I)Any connection may be cut off by order of the Department in the following cases:-

(a)for breach of any of the provisions of the foregoing rules;

(b)where through defect in a connection water is running to waste;

(c)where the use of a water tap causes premises to become insanitary in the opinion of a Sanitary official;

(d)where in the opinion of the Department adequate drainage arrangement have not been made for the disposal of waste water;

(e)in the case of a metered connection where meter requires repair;

(f)in case the owner or consumer refuses to pay the cash security as prescribed under rules 3(2);

(II)In any case where a connection has been cut off of accordance with Rule (40) (i) (a) and (f) the Department may require payment of damages up to a maximum of Rs. 50/- which shall be paid before the connection is reopened.

(III)In any case where a connection has been cut off under rule 40(i)(b)(c)(d) and (e) it shall not be reopened except on payment of a fee of Rs. 10/-.

General Powers

(41)The department may from time to time regulate and limit the hours of water supply with reference to connections, localities, demand of public as far as possible and season of the year.

(42)The Department does not hold itself responsible for non supply of Water caused by accident, such as failure of electric powers supply, leakage or bursting of the mains or these obstructions of low pressure in the mains in summer season or strike by labourers. The Department retains the right to suspend water supply at any time and for as long a period as may be found necessary for repairs or for laying new lines etc.Plumbing Licence

(43)A plumbing licence may be granted to a Contractor or trader dealing with pipe fittings etc.

(44)Applications for such licences should be sent to the Executive Engineer, concerned who will verify and ascertain the necessary requirements for the purpose.

(45)The firm or the trader must have a qualified technician (Overseer or Mistry) for carrying out the plumbing work and should produce a certificate to the department.

(46)The applicant must possess necessary tools and equipments for the purpose, such as dies, pipes, fittings wrenches etc.

(47)The applicant will have to produce Income Tax Clearance Certificate and also a certificate from the Bank clarifying his financial status.

(48)The applicant will have to pay a sum of Rs. 75/- as licence fee in the first instance for obtaining the licence. The amount will be deposited in Executive Engineer's office.

(49)The licence will have to be renewed every year in April and a sum of Rs. 20/- will have to be paid as renewal charges by the 15th April, failing which penalty shall be charged @10/- p.m. If the licence is not renewed before April next the licence will stand as cancelled and a fresh licence will have to be taken on payment of full licence fee.

(50)The licence holder will be responsible for the work done through him or his agency.

(51)Any harassment caused to the consumers or applicant through him or his agency shall make him liable for cancellation of the licence.

(52)Any person who commits a breach of any of the provision of these rules shall be liable to make payment of damages of damages assessed by the Department.Form W-1Mr. Messrs. ...... having paid Rs. ....... on account of security vide receipt No. ......... dated ........... and No. ......... dated ........ permission is hereby granted to draw water from public stand post No. ........ situated in ......../from private unmetered water connection No. ....... affixed to house No. ....... situated in ......... for building/rebuilding in house No. ........ in street.Period of permit.From....... to........Executive Engineer,Water Works.Form W-2The Executive Engineer, Water Works,..................Sir,I beg to state that I intend to draw water from my unmetered/stand post No. ............. Water Connection/situated near No. ........... affixed house No. ............. building/rebuilding in........... in street in area for building/rebuilding house No. ............A plan showing the building proposed to be built/rebuilt is enclosed. The portion to be built/rebuilt have been marked red.The cubical contents of the building proposed to be built/rebuilt are ..... cft.Rs. ........./- on account of security have been deposited in your office vide receipt No. .......... dated ....... additional security will be paid on demand by the Department.The water will be drawn by me from ........... to ......... In case I require water after this date, I will make an application to the Department ad obtain the permission in advance.I agree to pay water charged according to the rates fixed by the Water Works Department from time to time within one week of the receipt of the bill from the Department.Yours faithfullySignature.......................Address ........................Dated(To be filled by the Assistant Engineer)

1. Cubical contents of the building to be built/rebuilt according to plan purposes of assessment of water charges are............. cft.

2. Meter is not available and will provided against payment of Rs. ....... by the applicant.

3. Meter is not available, charges may be made on the basis of cubical contents of the building.

4. The time required for carrying out the building work is approved/not approved. It should be upto............. only.

(clause not applicable to be struck off).Assistant Engineer.(To be Filled in Executive Engineer's Office)

1. The applicant may be asked to deposit Rs. .......... for providing a meter.

2. Estimates demand for water charges calculated on the cubical contents comes to...............

3. Additional Security of Rs. ..........may be demanded.

SD/Water Rate Supdt.(Executive Engineer's Orders.)Form W-3ToThe Executive Engineer,Water Works.....................I have carried out the installation work in the House/premises belonging to Shri........... which is taken on rent by Shri........ and remit herewith the amount as detained under:-

Estimated amount	Rs.
Connection Fee	Rs.
Security	Rs.

The details of installation carried out in the above premises are as follows:-

Tape	Nos.
Showers	Nos.
_____________	Nos.
Kindly issue necessary order for connection.

Signature of the Plumber.Address....................Form W-4ToThe Executive Engineer,Water WorksSir,I hereby apply to have connection No. ............. to the house No. ......... belonging to Shri....... situated in Ward........ No. ........ Street opened for...............I undertake to pay for the said supply of water according to the rates not in force or that may be changed from time to time by Water Works Department.I also agree to pay water charges in advance as long as the connection stands in my name and before ceasing to occupy the premises I shall given notice to the Department to have the connection cut off.I also agree to comply with the provision of Water Supply rules.Yours faithfully,Signature of applicant.......Address...........................S/o................Caste..........Dated(To be filed in by the Accountant)Credited a sum of Rs. .......... on account of Water charges for the months ending.............. in advance, by receipt No. ..... dated............AccountantOrders of the Executive EngineerOpen the connection.

	Executive Engineer
Date
Order No. ...............	for opening Connection No.
Issued on ...............

Form AApplication Form for Water ConnectionFrom:........................(Name in full)................................................(Address in full)ToThe Assistant/Executive Engineer,Water Works..........Dear Sir,I request for a water connection to my premises. The full details are given below:-

(a)Location of premises.

(b)Purpose for which connection is required.

(c)Size of pipe connection.

I agree to abide by all rules and regulations in connection with water supply that may be in force from time to time.I further certify that I am the owner of the above premises and shall produce the necessary documents for verification on demand if necessary.Yours faithfully.Signature................Address................DatedEstimate FormName of licenced plumber ............. Service............. No. .......... Meter No. ......... Size......... Make.......... Estimate No. ........ Dated the...........Total Rs. .............There is drain arrangement for disposal of water water.

	Overseer.
Approval of application.
AEN	Sanctioned against deposit.
Amount deposited as per Cr. No.
Dated ...............
	Executive Engineer
Drawn	Connection No.........given
	on dated .............
File.
Executive Engineer.	Assistant Engineer.
	Executive Engineer

Application Form for Plumbing LicenceFrom:-(Name and Address in full)To.The Executive Engineer,Water Works.Dear Sir,I/We request you kindly to grant me/us plumbing licence for carrying out pipe fitting works through out Rajasthan under your administrative control.I/We own a shop in ......... and deal with the pipe fitting etc. I/We posses all necessary tools and equipment needed for the purpose and can be inspected at all times. I/We have necessary shall for the purpose under the technical supervision of Shri ........... who is a qualified technician and is in our service.The following documents are attached.

1. Income Tax Clearance Certificate.

2. Certificate from the Bank regarding financial status.

3. Certificate of the technician.

I agree to abide by all rules and regulations.Yours faithfullySignature........Address..........Dated............Assistant Engineer's Report After InspectionAssistant EngineerExecutive Engineer's RecommendationExecutive EngineerSanctioning authorities Approval--------------------------------------------------Licence fee deposited as per C.R. No. ....... dated...........Cashier.All concerned to note.Executive EngineerDated.........Appendix IIWater Supply Regulations

1. All work connected with the making, alteration, extension or repair of private connection shall be carried out, subject to the examination of Assistant Engineer by the person or persons whom the Department may, from time to time appoint as its licenced plumber or plumbers, who shall enter into an agreement with the Department for a period of one year.

2. No tap shall be allowed to project outside any premises nor shall any tap be fixed to such a position as to be available for use by the public or in close proximity to any, priky drain or other place where injuries gases are likely to be produced.

3. No connection shall be made by a licenced plumber between a communication pipe and supply pipe except in the presence of an office duly authorised in this behalf by the Assistant Engineer.

4. Every boiler for generating steam be supplied with water from a cistern and not directly from service pipe and every cistern shall be provided with bell value, detective or warning pipe and proper means of access and inspections.

5. The pipes and fittings of house service connections shall be exact duplicates of the samples deposited in the office of the Assistant Engineer, so that the part may be interchangeable and shall consist of five sections;

(i)The ferrule, connecting the communication pipe with the supply pipe shall be covered with an iron bell cover resting on the supply pipe to protect it from contact with the earth.

(ii)The communication pipe from ferrule of the stop cock and the service or pipes from the stop cock to the taps shall be screened wherever practicable from exposure to the sun. The communication pipe shall not be less than 2 fit. below the surface of the ground. Wherever communication pipe is laid across a sewer or open drain or in any place where in the opinion of the Assistant Engineer it is liable to injury, such pipe shall be passed through an exterior glassed ware or cast iron pipe of sufficient length and strength to afford due protection to it. No pipe less than 1 inch shall be laid under roads.

(iii), A brass stopcock, having the same water as the pipe which shall be place at or near the point of enhance to the premises, to be supplied, or if necessary within such premises to shut off the water and regulate the supply. The stop cock shall be provided with a footway cover box resting on brick work, to indicate its situation and shall furnish with a lock and key. Such key shall remain under the control of the Assistant Engineer. The stop cock shall be capable of adjustment so that the supply to the house be regulated by it.

(iv)The taps: All taps wherever fitted shall be of the screw down variety.

(v)The meter where necessary: The meter shall be placed as near to the stop cock as possible in a position where it can be conveniently examined. No meter shall be fixed underground unless in a brick wall. No meter shall be disconnected from the service pipe or in any way interfered with, save with the permission of the Assistant Engineer.

There must be arrangement for looking it and the key shall remain under the control of the Assistant Engineer. The Assistant Engineer shall cause all meters to be tested at least once annually and in each case a certificate shall be filed to the effect that the meter has been tested.

6. The dimensions of ferrule, interior pipes and taps for water shall be of the following relative sizes only, except when a connection is taken for supply in bulk.

Diameter of ferrule	Diameter of pipes	Inside house	Size or taps or stop cock
Lower floor	Upper floor
Inches	Inches	Inches	Inches
–	–	–	–
–	–	–	–
–	–	–	–

7. Connection may be cut off,

(i)By order of the Executive Engineer in cases provided for in Rules 40(a)(c), (d) and (e) of the water supply Bye laws.

(ii)By order of the Assistant Engineer in cases provided for in Rule 25(i)(b)(d)(e).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Act