Section 19 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
19. Maintenance.
- The owner of any building shall at all times keep and maintain in a proper state of repair and in proper working order all drainage work and water borne sanitary installation in or in connection with such building, and he shall at all times keep and maintain all such drainage work and water borne sanitary installation to conform with these bye-laws.
