Section 77 in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979
77. Application for connection with Public Sewers.
(1)After grant of the certificate referred to in the foregoing rule or in the event of the said certificate having been deemed to have been granted, every person intending to connect a drain to a public sewer shall apply to the Estate Officer at least seven days before the date on which connection is required.(2)This application shall be accompanied by a certificate referred to in Regulation 76 and such amount as may be laid down from time to time by the Estate Officer and calculated on the basis of the current schedule of rates to meet the cost of proposed connection.(3)On receipt of the application and subject to the requirement of the foregoing rules, the Estate Officer shall accept or reject the request.(4)In the event of the required connection having been sanctioned, it shall be made only through Officer authorised by the Authority.
