Section 12 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
12. Application before connection with public sewer.
(1)After grant of the certificate referred to in the foregoing bye-law 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 committee at least seven days before the date on which connection is required.(2)The application shall be accompanied by a certificate referred to in clause (1) above and fee as given in bye-law 81.(3)On receipt of the application and subject to the requirements of the foregoing bye-laws, the committee shall accept or reject the request.[However, the ground of rejection of application shall be communicated to the applicant at the earliest.] [Added by Haryana Notification No. S.O. 120/H.A. 24/1973/Sections 200 and 214/2007. dated 11.12.2007.](4)In the event of the required connection having been sanctioned, the same shall be made only through officer authorised by the committee and through licensed plumber.
