207. Chief Municipal Officer not to sanctioned building plan unless plan relating to water supply etc. is in conformity with Rules and Regulations.
- Subject to the provisions of Section 10, any building plan submitted to the Chief Municipal Officer for sanction shall confirm to such Rules or regulations relating to water-supply, drainage, privy, urinal accommodation within the premises, and sewerage as may be made in this behalf, and no building plan shall be sanctioned by the Chief Municipal Officer unless it so confirms.
