Section 83 in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
83. Minor Alteration in case of Emergency.
- In any case in which a minor alteration to a water borne sanitary or drainage installation must be carried out at once, every person who is about to carry out such alteration shall, in lieu of depositing the plans, sections and particulars referred to in the foregoing Regulations forthwith inform the Estate Officer in writing of such proposed alterations. He shall also in fourteen days of the commencement of such alterations make the deposits required by these rules.
