Section 159(1) in The New Delhi Municipal Council Act, 1994
(1)An owner, lessor or occupier of any premises, who desires to have a supply of water for his domestic purposes from the municipal water works, shall comply with the following requirements, namely: -(a)he shall give to the Chairperson fourteen days' notice of his intention to lay the necessary supply pipe; and(b)he shall lay the supply pipe at his own expense, having first obtained, as respects any land not forming part of a street, the consent of the owners or occupiers thereof: Provided that where any part of the supply pipe is to be laid in a street, he shall not himself break open the street or lay that part of the pipe.
