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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(a) in The Greater Noida Industrial Development Area Building Regulations, 1992

(a)Notice for covering up underground drain and sanitary work. - The owner/applicant who has been granted building permit shall serve a notice in a form as given in the Appendix 13 signed by the licensed Architect/Engineer/Plumber, along with a fee of Rs. 10 for inspection of sewer work by the officer deputed by the authority at least 10 days' prior to covering of underground drains and sanitary works.