Section 86 in Faridabad Complex Administration Building Rules, 1989
86. Provision of services. Sections 43(2), 57(2)(m).
- The responsibility for providing pucca roads for access and other services like water supply, sewerage etc. for sub-divided plot shall rest with the owners of the original undivided plot. The plot-holder applying for sub-division shall deposit, in advance, the estimated cost of laying services like roads, water supply, sewerage, street light etc. with the Faridabad Complex Administration, before permission is granted and the work will be executed by the Complex Administration. These charges shall be in addition to the sub-division fee mentioned earlier.
