Section 6(i) in The Madhya Pradesh Water Supply Rules
(i)Person or persons desiring to have a private supply or addition to or alteration in the existing pipes and fittings shall apply to the authorised officer in this behalf through a licensed plumber in such form and in such manner as may be prescribed by the officer-in-charge of the water works from time to time, specifying therein the purpose for which supply is required and the quantity likely to be consumed together with the plan showing the location of the premises and the proposed connection.
