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[Cites 0, Cited by 0] [Section 151(3)] [Section 151] [Entire Act]

State of West Bengal - Subsection

Section 151(3)(b) in West Bengal Municipal (Building) Rules, 2007

(b)
(i)The Sewer connection to the Authority's Manhole and/or water line connection to the Authority's water line is to be done strictly under supervision of the officers and/or staff and/or agents authorised for the purpose by the Authority and, for this purpose, the Charge as may be estimated by the Authority having regard to the rest of materials, labour and overhead at the prevailing market rate are to be deposited earlier.
(ii)Any unauthorise sewer connection or water line connection will be disconnected forthwith without giving any prior notice to the owner or occupier of the building.