Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jharkhand - Subsection

Section 80(1) in Bihar Coal Mining Area Development Authority Rules, 1988

(1)Every connection will be made through a valve or stopcock and a meter fixed together in a masonry chamber with a locked cover and with a short depth of pipe projecting from the meter chamber. The connection between the distribution mains and the service pipes with all fittings will in all cases be made by the Authority and at the cost of the consumer, but these will be the properties of the Authority and will be maintained by the Authority. Meter chamber will have to be constructed according to the specifications laid down by the Authority and at a place fixed : y the Authority. It will, however, be the responsibility of the consumer to keep the meter chamber in proper order. The key of the meter chamber will remain with the Technical Member or any other Officer authorised.