Section 21 in The Greater Noida Industrial Development Area Building Regulations, 1992
21. Inspection of drains.
(a)Notice for covering up underground drain and sanitary work. - The owner/applicant who has been granted building permit shall serve a notice in a form as given in the Appendix 13 signed by the licensed Architect/Engineer/Plumber, along with a fee of Rs. 10 for inspection of sewer work by the officer deputed by the authority at least 10 days' prior to covering of underground drains and sanitary works.(b)Notice of completion of drains, sanitary and water supply work. - The owner/applicant who has been granted building permit shall serve a notice in the form given in Appendix 14 duly signed by the licensed Architect/Engineer/Plumber, along with a fee of Rs. 15 for inspection of such works by the officer deputed by the Authority.(c)The site shall be inspected by the officer deputed by the Authority for approval/refusal of such work and shall be conveyed within 15 days from the date of such notice.
