Section 34 in The Faridabad Complex Water-Supply Bye-laws
34. Cutting off of a connection.
- Every connection shall be cut off at the request of the consumer or by order of the Chief Administrator for any of the following reasons :-(a)In the interest of water works;(b)For the purpose of effecting repairs to any part of the water supply system;(c)In case of Government residential house, if it is in the unauthorised occupation of a person;(d)If the bill for water supply and meter rent remains unpaid for a period of one month from the date of presentation of the bill to the consumer;(e)in any case where in the opinion of the Chief Administrator the use of water causes the house or premises to become insanitary;(f)In any case where in the opinion of the Chief Administrator adequate drainage arrangements have not been made for disposal of waste-water;(g)If, in the opinion of the Chief Administrator, danger is involved to the occupants of the house or premises or to the structural stability of such houses or premises or parts thereof;(h)For misuse or infringement of any bye-law; or(i)As provided for in bye-law 22(i).Explanation. - The cutting off of a connection means merely the closing of the stop tap.
