Section 110 in The Punjab Capital (Development and Regulation) Building Rules, 1952
110. to 111.
- [See Chandigarh Administration Gazette dated 22.1.1993][112. Connection with sewer and use of sanitary installation. - No connection of any drain to any sewer or storm water drain shall be made nor shall any water borne sanitary or drainage installation or any part thereof be taken into use until and unless the Chief Administrator under Rule 18 grants permission to occupy the building.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
