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      • 1. Short title, extent, and commencement.
      • 2. Definitions.
      • 3. Incorporation.
      • 4. Appointment of officers.
      • 5. Power to apply provisions of Haryana Act 24 of 1973.
      • 6. Advisory Committee.
      • 7. Appointment of the staff.
      • 8. Service rules.
      • 9. Application of the provisions of Punjab Act 4 of 1922.
      • 10. Withdrawal from the operation of this Act and its effect.
      • 11. Delegation of certain powers.
      • 12. Bye-laws.
      • 13. Contracts.
      • 14. Constitution of Administration Fund.
      • 15. Vesting of immovable property.
      • 16. Liabilities of Municipal Committees and Gram Panchayats.
      • 17. Application of Fund.
      • 18. Budget.
      • 19. Custody and investment of funds.
      • 20. Application of Sections 61 to 65 of the Haryana Act 24 of 1973.
      • 21. Taxes which may be imposed.
      • 22. Procedure for the imposition of taxes.
      • 23. Direction of State Government to impose or modify taxes.
      • 24. Savings of taxes already imposed.
      • 25. Power to exempt.
      • 26. Power of the State Government to suspend the levy of tax or fee.
      • 27. Application of certain sections of Haryana Municipal Act, 1973.
      • 28. Assessment procedure.
      • 29. Declaration of controlled area.
      • 30. Erection or re-erection of buildings etc. in controlled area.
      • 31. Prohibition on use of land in controlled area.
      • 32. Application of permission or licence and the grant or refusal thereof.
      • 33. Power of entry.
      • 34. Appeal.
      • 35. Control by Government.
      • 36. Offences and penalties.
      • 37. Offence by Companies.
      • 38. Composition of offences.
      • 39. Trial of offences.
      • 40. Sanction of prosecution.
      • 41. Officers to be public servants.
      • 42. Chief Administrator to carry out functions of the Director.
      • 43. Bar to erection of buildings in contravention of building rules.
      • 44. Power to require proper maintenance of site or building.
      • 45. Preservation and planting of trees.
      • 46. Control of advertisement.
      • 47. Penalties.
      • 48. Penalty.
      • 49. Appeal.
      • 50. Penalty for making immovable encroachment.
      • 51. Bar of jurisdiction of courts.
      • 52. Protection of action taken in good faith.
      • 53. Registration and licensing of Architects, Engineers and Plumbers etc.
      • 54. Other powers of the Chief Administrator.
      • 55. Power to borrow money.
      • 56. Power to apply certain provisions of other Acts in Faridabad.
      • 57. Power to make rules.
      • 58. Power to remove difficulties.
      • 1. Title.
      • 2. Commencement.
      • 3.
      • 1. Short title and extent.
      • 2. Definitions.
      • 3. Application for erection or re-erection of buildings. Secttuibs 43(2), 57(2).
      • 4. Site plan. Section 43(2), 53(2)(m).
      • 5. Building Plan. Sections 43(2), 57(2)(m).
      • 6. Type plans. Sections 43(2), 57(2)m.
      • 7. Information necessary to validate the application. Sections 43(2), 57(2)(m).
      • 8. Permission to erect the building. Sections 43(2), 57(2)(m).
      • 9. Validity of sanctioned plans. Sections 43(2). 57(2)(m).
      • 10. Revalidation of plans. Sections 43(2), 57(2)(m).
      • 11. Revision of plans during construction. Sections 43(2), 57(2)(m).
      • 12. Notice of commencement of work. Sections 43(2), 57(2)(m).
      • 13. Completion of building. Sections 41(2), 57(2)(m).
      • 14. Occupancy violation. Sections 43(2), 57(2)(m).
      • 15. Revocation of Sanctions. Sections 42(2), 57(2)(m).
      • 16. Submission of plans by Government Departments. Sections 43(2), 57(2)(m).
      • 17. Maintenance of register or sanction/rejection of building applications. Sections 43(2), 57(2)(m).
      • 18. Use of site type and character of building. Sections 43(2), 57(2)(m).
      • 20. Size of plot for a residential building. Sections 43(2), 57(2)(m).
      • 21. Proportion of site which may be covered with residential buildings. Sections 43(2), 57(2)(m).
      • 22. Basement in a residential building. Sections 43(2), 57(2)(m).
      • 23. Height of residential building. Sections 43(2), 57(2)(m).
      • 24. Minimum size of plot, coverage, and basement for an industrial building. Sections 34(2), 57(2)(m).
      • 25. Minimum size of plot coverage basement and height of an industrial building. Sections 43(2), 57(2)(m).
      • 26. Minimum size of plot coverage, basement etc. for institutional and public buildings. Sections 43(2), 57(2)(m).
      • 27. Building lines. Sections 43(2), 57(2)(m).
      • 28. Area of internal courtyard for purposes of light and ventilation. Sections 43(2), 57(2)(m).
      • 29. Plinth etc. of main building. Sections 43(2)47(2)(m).
      • 30. Area and size of habitable room. Sections 43(2), 57(2)(m).
      • 31. Size, height etc. of kitchen. Sections 42(2), 57(2)(m).
      • 32. Minimum dimension, ventilation, location, etc. of bathroom and water-closet. Sections 43(2), 57(2)(m).
      • 33. Staircase. Sections 43(2), 57(2)(m).
      • 34. Provision of lift. Sections 43(2) , 57(2)(m).
      • 35. Lobbies, corridors and passage. Sections 43(2), 57(2)(m).
      • 36. Projection from the buildings. Sections 43(2), 57(2)(m).
      • 37. Mezzanine floor. Sections 43(2), 57(2)(m).
      • 38. Garage. Sections 43(2), 57(2)(m).
      • 39. Materials. Sections 43(2), 57(2)(m).
      • 40. Sites. Sections 43(2), 57(2)(m).
      • 41. Foundations. Section 43(2), 57(2)(m).
      • 42. Damp proof course. Sections 43(2), 57(2)(m).
      • 43. Loads. Sections 43(2), 57(2)(m).
      • 44. Walls. Sections 43(2), 57(2)(m).
      • 45. Thickness of walls. Sections 43(2) 57(2)(m).
      • 46. Slenderness ratio. Sections 43(2), 57(2)(m).
      • 47. Hollow bricks and block walls. Sections 43(2), 57(2)(m).
      • 48. Roofs. Sections 43(2), 57(2)(m).
      • 49. Chimneys and flues. Sections 43(2) 57(2)(m).
      • 50. Notice for carrying out drainage work and application for permission. Sections 43(2), 57(2)(m).
      • 51. Work to be executed under the supervision of plumber. Sections 43(2), 57(2)(m).
      • 52. Adequate water supply for installation of water borne sanitary installation. Sections 42(2) 57(2)(m).
      • 53. Sanitary fittings and execution of works to I.S.I. specifications. Sections 43(2), 57(2)(m).
      • 54. All drainage system to be air, smoke and water tight. Sections 43(2), 57(2)(m).
      • 55. Net work of foul and waste water drainage. Section 42(2), 57(2)(m).
      • 56. Junctions. Sections 43(2), 57(2)(m).
      • 57. Minimum sanitary facilities in various types of buildings. Sections 43(2), 57(2)(m).
      • 58. Water closets. Sections 43(2), 57(2)(m).
      • 59. Urinals. Sections 43(2), 57(2)(m).
      • 60.
      • 61. Ventilation of drains. Section 42(2), 57(2)(m).
      • 62. Manholes. Sections 43(2), 57(2)(m).
      • 63. Soil pipes and soil ventilating pipes. Sections 43(2), 57(2)(m).
      • 64. Separation of soil pipes from rain water pipes. Sections 43(2), 57(2)(m).
      • 65. Provision of traps. Sections 43(2), 57(2)(m).
      • 66. Waste water pipes. Sections 43(2), 57(2)(m).
      • 67. Over from pipe. Sections 43(2), 57(2)(m).
      • 68. Pipe not to be exposed on external walls. Sections 43(2), 57(2)(m).
      • 69. Method of disposal. Sections 43(2), 57(2)(m).
      • 70. Septic tanks. Sections 43(2), 57(2)(m).
      • 71. Absorption pits. Sections 43(2), 57(2)(m).
      • 72. Sub-soil irrigation for disposal of effluent. Sections 43(2), 57(2)(m).
      • 73. Sanitary installations and drainage to be completed before applying for connection. Sections 43(2), 57(2)(m).
      • 74. Application for connection with public sewer. Sections 43(2), 57(2)(m).
      • 75. Sewer connection. Sections 43(2), 57(2)(m).
      • 76. Drainage of roofs. Sections 43(2), 57(2)(m).
      • 77. Size of down pipes. Sections 43(2), 57(2)(m).
      • 78. Storm water not to drain into sewer. Sections 43(2), 57(2)(m).
      • 79. Inspections. Sections 43(2), 57(2)(m).
      • 80. Minor alteration in case of emergency. Sections 43(2), 57(2)(m).
      • 81. Carrying out of work. Sections 43(2), 57(2)(m).
      • 82. Sub-division of Plots. Sections 43(2), 57(2)(m).
      • 83. Application for permission to sub-divide. Sections 43(2), 57(2)(m).
      • 84. Access for the sub-divided plots. Sections 43(2), 57(2)(m).
      • 85. Minimum size of sub-divided plots. Sections 43(2), 57(2)(m).
      • 86. Provision of services. Sections 43(2), 57(2)(m).
      • 87. Construction on sub-divided plots. Sections 43(2), 57(2)(m).
      • 88. Registration of Architects, Engineers and Plumbers. Sections 43(2), 57(2)(m).
      • 89. Repeal and Savings. Sections 43(2), 57(2)(m).
      • 1. Short title.
      • 2. Definitions.
      • 3. Administrative Approval and establishment of depreciation fund.
      • 4. Technical Sanction and condition for taking up works.
      • 5. Revised Administration Approval.
      • 6. Saving.
      • 7. Electrical Sanitary Works.
      • 8. Grant-in-aid.
      • 9. Qualifications of Administration Engineers.
      • 10. Preparation of Preliminary Plans, etc.
      • 11. Preparation of detailed plants/execution of works.
      • 12. Fees to Staff.
      • 13.
      • 14. Difficulty.
      • 15. Power of relaxation.
      • 1. Short title. Section 57.
      • 2. Definitions. Section 57.
      • 3. Contents plans of controlled area. Section 29 (2).
      • 4. Publication of development plans or inviting objections. Sections 29 (5) and 30.
      • 5. Publication of final plans. Section 29(7).
      • 6. Application for permission under Section 32 for laying out means of access to a road in a controlled area. Sections 32 and 57 (2) (k).
      • 7. Restriction governing the grant of permission for laying out means of access in a controlled area. Section 32.
      • 8. Information necessary to validate application under rule 6. Section 32.
      • 9. Form in which order under sub-section (2) of Section 32 is to be passed. Section 32.
      • 10. Duration of permission. Section 32.
      • 11. Application for license under Section 32 for setting up a brick-kiln etc. Section 32.
      • 12. Information necessary to validate application under rule 11. Section 32.
      • 13. Restriction governing the grant of licence. Section 32.
      • 14. Form in which licence under Section 32(2) is to be given. Section 32.
      • 15. Duration of licence. Section 32.
      • 16. Fees for licence. Sections 31 and 57(2)(i) and (j).
      • 17. The Register of applications for permission and licences. Sections 32(4) and 57(2) (1).
      • 18. Procedure for hearing appeals. Section 34.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Exercise of option.
      • 5. Establishment of pension fund.
      • 6. Transfer of amount to the pension fund.
      • 7. Operation of pension fund.
      • 8. Maintenance of account.
      • 9. Grant of pension.
      • 10. Payment of Pension.
      • 11. Conversion of amount to the General Provident Fund.
      • 12. Audit of Pension Fund.
      • 13. Over-riding effect.
      • 14. Interpretation.
      • 1.
      • 2.
      • 3.
      • 4.
      • 1.
      • 2.
      • 3.
      • 1. Definition.
      • 2.
      • 3. Use of public stand post.
      • 4. Application for Supply.
      • 5. Application for connection.
      • 6. Sanction of connection, alteration or extension.
      • 7. Connections to mains.
      • 8. Alteration on removal of consumer's pipes and fittings.
      • 9. Connection pipe.
      • 10. Size of connection pipe.
      • 11. Requirement of meter.
      • 12. Meter.
      • 13.
      • 14. Position of meters.
      • 15. Interference with meter.
      • 16. Correctness of meter.
      • 17. Replacement of meter.
      • 18. Authenticity of consumption.
      • 19. Refund of excess consumption recorded.
      • 20.
      • 21. Bill of Demand.
      • 22. Connection.
      • 23. Maintenance of consumer's pipes and fittings.
      • 24. Consumer's fittings, testing and stamping.
      • 25. Consumer's pipe fittings.
      • 26. Erection of water closets to be approved.
      • 27. (a) Premises not to be supplied through more than one communication pipe.
      • 28. Separate communication pipe to every premises.
      • 29. Duties of consumer.
      • 30. Prohibited connections of consumer's pipes.
      • 31. Storage tank for domestic use in public buildings, houses and industrial buildings.
      • 32. Cisterns to be accessible.
      • 33. Cleaning of cisterns.
      • 34. Cutting off of a connection.
      • 35. Closing of a connection.
      • 36. Reopening of a cut off connection.
      • 37. Reopening of a closed connection.
      • 38. Consumer other than an owner of premises.
      • 39. Temporary connection.
      • 40. Private Water Trough.
      • 41. List of Licensed Plumbers.
      • 42. Work to be done by licensed Plumbers.
      • 43. Plumber's name to be furnished.
      • 44. Penalty for infringement of bye-laws.
      • 45. Security Deposits.

The Faridabad Complex Water-Supply Bye-laws

Published vide Haryana Notification No. FCA(T)/77/7 dated 11th April, 1977

hl240

Local Government Department

No. FCA(T)/77/7. - The following by-laws made by the Chief Administrator, Faridabad Complex Administration, Faridabad, in the Gurgaon District, in exercise of the powers conferred by Sections 109, 200 and 214 of the Haryana Municipal Act, 1973, as extended to the Faridabad Complex Administration under Section 56 of the Faridabad Complex (Regulation and Development) Act, 1971, and having been approved by the Governor of Haryana as required by Section 215 of the said Act, - vide memorandum Nos. 4184-(Ka)-76/14352, dated 4th May, 1976, 11865-(Ka)-76/41458, dated 22nd December, 1976 and 1159-(Ka)-77/9524, dated 30th March, 1997, are hereby published for general information and shall come into force from the 1st of April, 1977.

Water-Supply Bye-Laws

1. Definition. - These bye-laws may be called "The Faridabad Complex Water-Supply Bye-laws".

2. In these bye-laws, unless the context otherwise requires, -

(i) "Administration" means the Administration of the Faridabad Complex established under Section 3 of the Faridabad Complex (Regulation and Development) Act, 1971.

(ii) "Specifications" means ISI specifications and where they don't exist relevant British Standard Specifications.

(iii) "Capacity" in relation to storage cistern means the capacity of the cistern measured up to the water-line.

(iv) The works "Chief Administrator" means the Chief Administrator appointed under Section 4 of the Faridabad Complex (Regulation and Development) Act, 1971, and shall also include such other officers of the Administration as authorised by the Chief Administrator to exercise his powers under these Bye-laws.

(v) "Communication Pipe" means any pipe or system of pipes along with all fittings thereto, by means of which water is supplied to a building, house or land from the city supply main including the connection pipe, meter and their fittings.

(vi) "connection pipe" means any pipe from the ferrule to tap connection the city supply main with a service pipe.

(vii) "Consumer" means any corporate body, person or persons supplied or applying to be supplied with, or using water from the city water works, or any person persons otherwise liable for the payment of water charges.

(viii) "Consumer's pipes" and "Consumer's fittings" means all pipes, fitting such as taps, cocks, valves, meters, cisterns, baths, water-closets, lavatories basins and other similar apparatus used in connection with the supply and use of water from the waterworks and which are not the property of the Fraidabad Complex Administration.

(ix) "Corrosion resisting alloy" means an alloy which is highly resistant to corrosion by the water supplied by the Administration.

(x) "Cylinder" means a cylindrical closed vessel capable of containing water under pressure greater than atmospheric pressure.

(xi) "Distributing pipe" means any consumer's pipe, which is not subject to water pressure from the city supply main but conveys water supplied by the Faridabad Complex Administration from a stoppage cistern and under pressure from such cistern only.

(xii) "Ferrule" means a ferrule connecting a connection pipe with the city supply main.

(xiii) "House" means dwelling house, whether a private dwelling house or not, and includes any part of a building if that part is occupied as a separate dwelling house or any land to which water from the waterworks is supplied.

(xiv) "Service pipe" means any pipe other than a connection pipe, for supplying water from a city supply main to any premises as is subject to water pressure from that main, or would be so subject but for the closing of some tap.

(xv) "Schedule A and Schedule B" means Schedule A and Schedule B attached to these bye-laws.

(xvi) "Stand post" means a point of public water-supply provided with a tap or other mechanical contrivance for opening or closing the supply.

(xvii) "Storage cistern" means any cistern, other than a flushing cistern having a free water surface under atmospheric pressure from which water supplied from the city water works is delivered for use otherwise than through a draw-off tap fixed to the cistern.

(xviii) "Stop tap" means stop cock, stop valve and any other device fitted at the end of a connection pipe furthest away from the city supply main, for the purpose of shutting of or regulating the supply of water from the main to any house, building or land.

(xix) "Tank" means a non-cylindrical closed vessel capable of containing water under pressure greater than atmospheric pressure.

(xx) "Temporary purpose in relation to the use of any pipe" means building, demolition or constructional work for such periods as the work is in progress or any other temporary purpose for a period not exceeding one month or such longer period as the Administration approves in any particular case.

(xxi) "water-line in relation to a cistern" means the top water-line by which the cistern is described to work.

(xxii) "watering pipe" means an overflow pipe so fixed that its outlet is in an exposed and conspicuous position whether the discharge of any water therefrom may be readily seen

Public Water-Supply

3. Use of public stand post. - (i) No person, unless duly authorised by the Chief Administrator in that behalf, shall open or in any way interfere with any main, pipe, valve or fire plug or fire hydrant connecting with the city water works.

(ii) No person shall wilfully or negligently cause the water from the stand post to run to waste and every person after using the stand post shall turn off the tap.

(iii) No person shall use stand-post or public tap with the object to securing a supply of water for a purpose other than a domestic purpose.

(iv) No person shall use the stand-post for bathing or for washing of clothes or other articles or animals.

(v) No person shall use water derived from the stand post public tap or fire hydrants for any building operation or for the purpose of any manufactory.

(vi) In case water is derived in contravention of above, the following charges will be recovered which will be in addition to any other penalty the person may be liable to suffer:-

(a) Stand-post of public tap

....Rs. 5 per day or part thereof

(b) Fire hydrant

....Rs. 25 per day or part thereof

Explanation. - For the purpose of these bye-laws water for a domestic purpose shall not be deemed to include water :-

(a) for any trade, manufacture or business; or

(b) for fountains, swimming baths or for any ornamental or mechanical purpose including that for cooling air conditioning and water softening plants; or

(c) for gardens or for purpose of irrigation; or

(d) for watering roads or paths; or

(e) for building purpose; or

(f) for animals or for washing vehicles.

Making Alteration or Extension or Private Connection

4. Application for Supply. - Subject to the provisions of bye-laws 38 no connection with the city supply main for private connection and no alteration or extension of any such existing water connection shall be made in any private premises or house except on the application of the owner of such premises or house or of his recognised agent who shall be registered as the consumer and shall be responsible for the observance of these bye-laws so far as the connection of his house or premises is concerned.

5. Application for connection. - (i) Every application for connection with the city supply main for a private water supply or for the alteration or extension of any such existing connection shall be made to the Chief Administrator through a licensed plumber in form A given in Schedule A, a copy of which may be obtained free of charge from the Office of the said Officer.

(ii) With an application for a connection with a city supply main a fee of Rs. 2 shall be deposited in the Zonal Office of the Administration.

(iii) Such application shall be accompanied by the specification a site plan, drawn to the scale of not less than one inch to eight feet, building plan and section clearly and indelibly made in ink on a durable material and drawn to a scale of not less than one centimetre to a metre showing the nearest city supply Main from which the connection is applied for and the positions of the required tap or taps, alignment of pipe lines, positions of all stop taps, cisterns, flushing cisterns, sinks, hot water boilers and other fittings.

(iv) On receipt of the application, an estimate of the cost of connection shall be prepared and forwarded to the applicant.

(v) The application shall specify whether the supply is for a domestic purpose or any other purpose.

6. Sanction of connection, alteration or extension. - (i) On receipt of the estimate the applicant who wishes to have the connection, alteration or extension carried out, shall deposit in the Zonal Office of the Administration, the amount of the estimate, and if connection alteration or extension is sanctioned by the Chief Administrator, the work of laying consumers pipes and consumer's fittings and service shall be executed by water supply regulations given in Schedule B. If any conditions or limitations are imposed by the Chief Administrator or Administration Engineer while conveying sanction to the connections, such conditions or limitations shall be binding on the applicant.

7. Connections to mains. - All consumer's pipes and consumer's fittings shall be provided and laid in accordance with these bye-laws and water supply regulations gives in Schedule B, and shall be perfectly sound and water tight before the water is laid on. On completion of the work a completion report as in Form B given in Schedule A duly signed by the licensed plumber shall be submitted to the Chief Administrator, and water will not be supplied to any house or premises so long as such non-compliance remains.

8. Alteration on removal of consumer's pipes and fittings. - No consumer's pipes shall be removed, altered or extended except in accordance with these bye-laws.

9. Connection pipe. - The connection pipe and all fittings thereto shall be supplied by the consumer and laid by the Administration at the expense of the applicant in the first instance and thereafter maintained at the expense of the consumer.

10. Size of connection pipe. - Water supplied to any premises shall be supplied through a ferrule and connection pipe of the size, specified in Schedule 'B'.

11. Requirement of meter. - All connections for private water supply shall be metered. All the existing unmetered connection shall also be converted into metered connections within one month from the date of enforcement of these bye-laws by the consumer himself.

12. Meter. - Every consumer shall install his own water meter of I.S.I. mark duly approved by this Administration. It shall also be at the discretion of the Chief Administrator to supply the water meter to any consumer and in that case meter rent as specified in these Bye-laws shall be recovered.

The up-keep and maintenance of the meter whether belonging to the Administration or the consumer shall be the responsibility of the consumer. In case of existing unmetered connection the consumer shall have to convert his unmetered connection into metered connection within one month from the date of enforcement of these bye-laws. In case the meter is supplied by this Administration, the rent shall be charged for it on the following scale in addition to the charge for water consumed as specified in Bye-law 13.

Size of meter


Monthly rent Rs.

15 mm

..

2.00

20 mm

..

4.00

25 mm

..

8.00

40 mm

..

12.00

50 mm

..

16.00

80 mm

..

24.00

100 mm

..

30.00

150 mm

..

50.00

200 mm

..

80.00

250 mm

..

100.00

300 mm

..

120.00

The meter rent shall be charged for the period during which the water meter is installed whether it is in working order or not provided that in the total period for which the charge is to be made is not more than fifteen days in any month, such period shall not be reckoned as one month. Provided further that no charge shall be made by the Administration for the cost of repair or renewal of a meter unless such repair or renewal has been necessitated by the wilful abuse or negligence on the part of the consumer.

13. Charge for water payable by the consumer for various types of uses shall be as under:-

For Domestic Purpose

...

0.20 paise per 1,000 litres.

For Industrial, Commercial or any other purpose

.....

0.40 paise per 1,000 litres.

14. Position of meters. - (i) Every mater shall be placed as near to the stop cock as possible and in a position where it can be conveniently examined. The position shall be selected by the Administration, who shall have exclusive control of meter and stop cock.

(ii) An account of the service and cost of repairs of the meters installed by the Administration, shall be kept in Form C given in Schedule A.

15. Interference with meter. - No meter shall be disconnected from the service pipe or otherwise interfered with except with the permission of the Chief Administrator.

16. Correctness of meter. - The registered consumer in respect of any meter connection may challenge the correctness of his meter within 15 days of receipt of reading of the meter on the payment of following and if on testing the meter is found to record 5% or more in excess the fee shall be refunded :-

Fees

Size of meter

Testing

Sealing

Removing

Refixing

Total

Not exceeding 2.54 cm., i.e., ½", ¾" and 1"

Rs. 3.25

Rs. 1.25

Rs. 2.75

Rs. 2.75

Rs. 10.00

Exceeding 2.54 cm. but not exceeding 3.81 cm., i.e. 1¼ and 1½

4.75

1.25

3.50

3.50

13.00

Exceeding 3.81 cm. but not exceeding 7.62 cm., i.e. 2", 3"

5.75

1.25

7.50

7.50

22.00

Exceeding 7.62 cm. but not exceeding 12.70 cm., i.e. 4" and 5"

6.75

1.25

13.50

13.50

35.00

Exceeding 12.70 cm. but not exceeding 20.32 cm., i.e. 6" and 8"

7.75

1.25

20.50

20.50

50.00

Exceeding 20.32 cm. but not exceeding 30.48 cm., i.e. 12"

11.25

1.25

33.75

38.75

90.00

17. Replacement of meter. - (i) The Chief Administrator shall cause a meter whether belonging to the Administration or to the consumer to be removed from the service pipe and may require the same to replace or may himself cause to be replaced by a new meter or a same meter which has been satisfactorily repaired and tested :-

(a) when the meter reading book shows that the consumption has fallen and the cause of the fall cannot be ascertained;

(b) where the meter is damaged or is not recording or is otherwise out of order; or

(c) after continuous service of 24 months, or

(d) whether the Administration has reason to suspect that the meter is not recording the correct reading.

(ii) A meter removed under clause (i) shall be examined and where necessary shall be repaired, cleaned and oiled.

(iii) The meter shall then be tested and shall not be passed for service unless its readings are accurate within five per cent. The result of the test shall be recorded in the register of testing in Form 'D' given in Schedule 'A'.

Note - (i) The Chief Administration, Faridabad Complex Administration, may withdraw or restrict water-supply during peak load hour, if necessary, in order to maintain a sufficient supply of water for domestic purposes. The Chief Administrator may further in emergent situation of water scarcity fix total amount of water to be consumed by a connection per month and further require that the consumption in excess of the above limit be charged four times the rate applicable for normal supply.

(ii) The Chief Administrator in his absolute discretion may withdraw water supply for all purposes other than domestic purposes at any time.

18. Authenticity of consumption. - Entries in the Register of a meter shall be prima-facie evidence of the quantity of water consumed.

19. Refund of excess consumption recorded. - If, in the course of any month, a meter is found to be registering not less than five per cent in excess, the consumer shall be entitled to have the charge made to him for consumption of water reduced proportionately for the period from the first day of the month previous to the month in which testing fee, referred to in by-law 16, is deposited to the day on which the meter is set right.

20. (a) In case the meter is out of order of found to be tampered with or under repair or under test or the existing un-metered water supply is not converted into metered supply within the specified period, the Administration shall charge water rate to be fixed by the Chief Administrator taking into consideration the discharging capacity of the connection depending upon its size, length, number of taps, size of the plot, hours of supply, etc.

(b) For the purpose of these Bye-laws a meter shall be deemed to be out of order if:-

(i) It is found on test to be registering either more than 6 per cent fast or more than 5 per cent slow.

(ii) It is found on inspection to have been damaged or tempered with or its seal is missing.

(iii) It has failed while on water connection to register consumption of water drawn through it.

(iv) Thee total consumption recorded by it is lower than the total of the consumption recorded by connected subsidiary meters by more than 6 per cent.

(v) When there is obvious error in recording consumption recorded by the meter.

(vi) If there is reason to believe that the consumption recorded by the meter is not correct, having regard to consumption records of the past or subsequent reading and other circumstances of the case.

[21. Bill of Demand. - The bill of demand for meter rent and water consumed shall be presented to the consumer each month. The consumer will get a rebate of 10% on the charge of water consumption if he pays within 10 days from the date of presentation of the Bill. However, if the consumer fails to make the payment within 15 days from the date of presentation of the Bill, he shall have to pay the surcharge @ 10% on the charges of water consumption.]

Explanation. - For the purpose of this Bye-law a bill shall be deemed to have been duly presented if it is sent to the registered address of the consumer.

22. Connection. - (i) Every private connection shall be fitted with at least a ferrule, a stop tap, metre service pipe and a tap. If in any house or premises the connection is found to be without the above fittings, the connection may be cut off as laid down in bye-law 34 or closed as laid down in bye-law 35.

(ii) All pipes, ferrule, stop taps, meters and other fittings of the connection shall be under the control of the Administration.

(iii) No portion of any water connection or of the pipe or main leading to it or meter shall be tampered with by any consumer, in any way whatever, whether for the purpose of repair, alteration or any other purpose, except with the written permission of the Chief Administration.

(iv) The registered consumer shall be liable to pay the cost of damage and or for loos of meter, its surface box or any other material installed by he Administration for giving connection to his house or premises; provided that in the event of damage to the meter which, in the opinion of the Chief Administrator, is wilful, the connection shall be closed as provided for in bye-law 35.

23. Maintenance of consumer's pipes and fittings. - (i) Every consumer shall maintain the stop taps, pipes, and other fittings inside the house or premises in water tight conditions and in through working order.

(ii) The Chief Administrator shall be entitled to despute an official to inspect the water supply installations within the house or premises of the consumer at any time during the day between 8 a.m. to 5 p.m. It the installation or any part thereof is found to be defective, the Chief Administrator may serve a notice on the consumer to remove the defect within 24 hours. In the case of serious defect involving heavy wastage of water or endangering safety of the residents or buildings, the connection may be cut off without notice as provided for in bye-law 34 or closed as provided for in bye-law 35.

24. Consumer's fittings, testing and stamping. - All consumer's fittings of whatever kind shall confirm to the particulars and specifications given in schedule B or to such further standards, as may from time to time be prescribed by the Chief Administrator and whether so specified or not shall be submitted for approval to the Chief Administrator before being fixed. All such fittings shall be maintained, repaired and removed at the consumer's expense to the satisfaction of the Chief Administrator. All consumer's fittings or apparatus used in connection with the water-supply of Faridabad Complex Administration shall be tested and stamped by the Chief Administrator and shall bear a test mark or stamp approved by the Chief Administrator as guaranteeing conformity with these bye-laws. The fees as prescribed in schedule B for testing the consumer's pipes and fittings shall be charged.

25. Consumer's pipe fittings. - All consumer's pipes and consumer's fittings shall be provided by and laid at the consumer's cost and the consumer shall not be entitled to the supply of water unless and until such pipes and fittings, and laying and fixing thereof, are approved by the Chief Administrator as complying with these Bye-laws, and unless proper drainage arrangements have been made for the disposal of waste water and approval for supply of water obtained from the Chief Administrator.

26. Erection of water closets to be approved. - No connection shall be granted for the supply of water to any water closet or urinal unless its erection is approved by the Chief Administrator and sufficient storage is provided as specified in these bye-laws.

27. (a) Premises not to be supplied through more than one communication pipe. - No house or premises shall be supplied with water by the Chief Administrator by more than one communication pipe except as provided in Schedule B.

(b) No consumer shall draw water from the pipe line by suction or by installing Mechanical Devices.

28. Separate communication pipe to every premises. - Every house or premises supplied with water by the Chief Administrator shall have its own separate communication pipe. No communication pipe shall be used to supply water to more than one house or premises provided that in the case of a group or block, or houses or premises, the water charges of which are paid by one owner, the said owner may at his option have one communication pipe sufficient for such group or block.

29. Duties of consumer. - No consumer shall use or suffer or permit to be used a connection in such a way as to cause waste or unauthorised use of water :

(a) Fix any tap in any court-yard, passage, or outside any house or premises, so as to be available for use by the public without special permission in writing from the Chief Administrator, or fix any tap in close proximity to places, where injurious gases are likely to be produced or fix any cock or connection to any tank or reservoir so as to permit any part of the contents of the said tank or reservoir to syphon back into the consumer's pipes.

(b) To reopen any connection that has been stopped or reconnect the connection pipe with the supply Main of the Administration when the connection pipe has been served from the said main except with permission of the Chief Administrator.

(c) To use or permit any contrivance having the effect of joining Faridabad Complex Administration System of pipes with any other source of water not belonging to the Faridabad Complex Administration or any cistern or other receptacle used for storage of rain water.

(d) To alter the index to any meter or prevent any meter from duly registering the quantity of water supplied.

(e) To obstruct or use water before it has been registered by a meter set for the purpose or measuring the same.

30. Prohibited connections of consumer's pipes. - No service pipe shall be connected to any water closet, Urinal, steam, boiler or to any hot water system or any apparatus used for heating or any closed vessel other than through a cistern of such size of description as the Chief Administrator may direct.

31. Storage tank for domestic use in public buildings, houses and industrial buildings. - (1) (a) In every Public building ware-house and industrial building, separate storage tank shall be provided for storage of water required for domestic purposes. The capacity of the tank shall be worked out at the rate of at least 25 litre per occupant. In case of commercial building separate storage tank for storage of water required for domestic purposes shall be provided of the capacity referred to in sub-clause (a), if so required by the Chief Administrator.

(a) Character of cisterns and ball halves. - (a) Every storage and feed cistern, shall at all times be made and maintained water tight, shall be properly covered with a close fitting dust-tight mosquito proof, lid rendering contamination impossible and fitted with locking arrangements. It shall be provided with a sound and suitable ball cock of the prescribed kind securely fixed to the cistern independently of the service pipe so that the ball will not become submerged, when the level of the water in the cistern is below the warning pipe or allow the water to rise within one inch of the lower side of the overflow or warning pipe and it shall be provided with an efficient and mosquito proof warning pipe.

(b) The overflow or warning pipe shall be fixed in an exposed and conscious position where the discharge of water can be readily seen. The outlet of every warning pipe shall not be less than 60 cm. above the gully over which the same may be fixed. All warning pipe unions shall not be less than 20 cm scrowed to Indian Standard threads, so fixed that the bottom of the pipe shall be 25 mm above top water level.

(c) A scour pipe and valve shall be provided at the bottom of cistern for scouring cleaning purposes.

(d) A stop cock shall be provided on the outlet pipes of all cisterns fixed in an accessible position.

32. Cisterns to be accessible. - Every cistern or storage tank shall be easily accessible and placed in such a position as to admit of through in section and cleaning and if placed within a house or building shall have a clear space of not less than 75 cms between its top and any ceiling after or roof. No cistern, or storage tank except those supplying closets, and urinals only shall be fixed in any water closet, urinal or in any place in which injuries gases are likely to be produced as far as practicable shall not be placed immediately over any water closet or urinal.

33. Cleaning of cisterns. - Every feed cistern or storage cistern shall be cleaned by the owner at least once a year.

34. Cutting off of a connection. - Every connection shall be cut off at the request of the consumer or by order of the Chief Administrator for any of the following reasons :-

(a) In the interest of water works;

(b) For the purpose of effecting repairs to any part of the water supply system;

(c) In case of Government residential house, if it is in the unauthorised occupation of a person;

(d) If the bill for water supply and meter rent remains unpaid for a period of one month from the date of presentation of the bill to the consumer;

(e) in any case where in the opinion of the Chief Administrator the use of water causes the house or premises to become insanitary;

(f) In any case where in the opinion of the Chief Administrator adequate drainage arrangements have not been made for disposal of waste-water;

(g) If, in the opinion of the Chief Administrator, danger is involved to the occupants of the house or premises or to the structural stability of such houses or premises or parts thereof;

(h) For misuse or infringement of any bye-law; or

(i) As provided for in bye-law 22(i).

Explanation. - The cutting off of a connection means merely the closing of the stop tap.

35. Closing of a connection. - Any registered consumer who wishes to close his connection shall give seven days' notice to the Chief Administrator. A fee of two rupees shall be recoverable from the consumer. No charge shall be made for water or meter rent after the expiry of the period of the notice :

Provided that the Administration reserves the right to close the connection as provided for in bye-law 22(i) or 22(iv) or for infringement of the provisions of these bye-laws.

Explanation. - The closing of a connection means the closing of connection from ferrule, removal of the meter and the severance of the service pipe at any point beyond the stop tap considered suitable by the Chief Administrator.

36. Reopening of a cut off connection. - A connection that has been cut off under bye-law 34, shall be re-established only upon payment of two rupees as a reconnection fee.

37. Reopening of a closed connection. - Any application for restoring a connection which has been closed under bye-law 35 shall be dealt with as if it were an application for a new connection.

38. Consumer other than an owner of premises. - If any person other than the owner of any premises to which a connection has been made or his duly authorised agent, wishes to reopen connection or to keep open a connection which would otherwise be closed, he will obtain a clearance certificate from the Zonal and Taxation Officer in writing that no water charges are outstanding against the premises involved and then apply to the Chief Administrator or his authorised representative in Form 'A' given in schedule 'A' as laid down under bye-law 5 and such person shall also undertake the responsibilities of the Registered consumer and shall remain responsible for the connection so long as it remains open. He will have to deposit security as laid down in Bye-Law 45. Any amount of water charge which remains unpaid at the time of closing the connection will be adjusted against the security deposit.

The responsibility other than payment of dues which were previously of the owner will rest with the party who gets the connection.

39. Temporary connection. - Any person requiring temporary connection for building purpose shall apply to the Chief Administrator in writing and the Chief Administration may allow such connection. The meter rent and charges for fixing and removing of the connection and fittings etc., shall be paid by such person.

40. Private Water Trough. - Watering trough for the use of horses or cattle supplied with the water from the Administration works shall be of cast iron or other material approved by the Chief Administrator and fitted with a ball cock specified in Schedule 'E', such ball cock shall be enclosed in a box. The pipe supplying water to the trough shall be a properly and completely protected from damage to the satisfaction of the Chief Administrator.

41. List of Licensed Plumbers. - The Chief Administrator shall maintain a list of licenced plumbers, which shall be open for inspection to any person.

42. Work to be done by licensed Plumbers. - All work carried out by consumers in connection with the supply or use of water which is required to be done under any of these bye-laws shall only be executed by one or other plumber named in the list referred to in bye-law 41 or their workmen.

43. Plumber's name to be furnished. - Every person who employs a licensed plumber to execute any such work shall furnish to the Chief Administrator the name of such plumber.

44. Penalty for infringement of bye-laws. - Any person who commits a breach of any of these bye-laws shall, on conviction by a Magistrate, be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees, and when the breach is continuing breach, with a further fine of ten rupees for every day after the first during which the breach continues.

45. Security Deposits. - The following amount will be deposited as security by the new consumer before a connection is given :-

½"

or 15 mm

Rs. 100.00

¾"

or 20 mm

Rs. 200.00

1"

or 25 mm

Rs. 300.00

2"

or 50 mm

Rs. 500.00

3"

or 80 mm

Rs. 1,000.00

4"

or 100 mm

Rs. 1,2000.00

6"

or 150 mm

Rs. 2,000.00

8"

or 200 mm

Rs. 4,000.00

10"

or 250 mm

Rs. 6,000.00

12"

or 3000 mm

Rs. 8,000.00


The security will be in the form of National Saving Certificate pledged in the name of the Chief Administrator or in any other form approved by the Chief Administrator from time to time. Arrears of water charges will be adjusted against the security and the balance of arrears, if any, will be recovered as arrears of land revenue through the Collector concerned.

Schedule A

Form 'A'

(See Bye-law 5)

Form of application for a connection from water supply from the distribution mains of the Faridabad Complex Administration No. ___________

Dated _____________

Presented by :

Name __________________

Address ________________

I/We the undersigned, hereby make application to the Chief Administrator, Faridabad Complex Administration, Faridabad to be supplied with water at the house or premises and for the purpose described below and agree to pay such charges as the Chief Administrator may from time to time be entitled to make.

2. I/We, undertake to act in respect of the said supply in conformity with the bye-laws and regulations made by the Faridabad Complex Administration and also with such amended bye-laws and as may be made from time to time.

3. I/We, agree that the Chief Administrator, shall, with or without notice, have power to close or sever at any time the private service pipe to my house or premises if he considers it advisable or necessary to do so for any reason whatever.

4. _____________ licensed plumbers have been instructed by _______________ to carry out the plumbering work.

Signature of applicant
and owner (or his recognised agent)
of the house or premises.

Description of premises :

House or premises ______________ situated in ________ road ____________

Particulars of connection :

(i) Approximate length and diameter of service pipe ___________________

(ii) No. and diameter of taps_________________________

(iii) No. and details of sanitary fittings

(iv) No. and details of hot water is ______________purpose for which water is required ________and

I/We hereby undertake to give the Chief Administrator due notice of any additions and/or alterations to the above-mentioned supply which I/We may desire to make.

Signature

I/We ___________________licensed plumbers have agreed to carry out this plumbering work on the above-mentioned premises of the applicant.

(Signature of Plumber)

Cost of Connection

(To be supplied in by office)

--------------------- ferrule complete Rs. -------------------------- connection pipe ------------------------ Inches in diameter laid complete Rs. ______________________ stop tap fixed complete including cost of meter chamber and cover with locking arrangements Rs.__________________________

Total Rs.________________

Note. - In case material is supplied by owner, labour rates will be provided.

Form B

(See Bye-law 6)

Form of completion Report

Completion report of plumbers with reference to application No. ___________ dated _________________of house connection alteration of extension at the premises known as______________sanctioned by the Chief Administrator, - vide his No. _______________ dated _____________________size of ferrule________________size of controlling stop tap ___________________ Date of installation of meter__________________(for office use) Size _____________ inches. Meter No. _______________Manufactured by__________

(The following to be filled in by the plumbers)

Diameter of pipes______________________________________________

Nos. and size of taps with description _______________________________

Cold________________________________________________________

Hot_________________________________________________________

No. of flushing cisterns with size and connections ______________________

No. of watter closets stating patterns________________________________

Size and capacity of storage cistern________________________________

Hot water fittings with details______________________________________

Date of completion of work by the plumbers__________________________

Certified that no deviations of the work as sanctioned by the Chief Administrator have been made.

Signature of Plumbers.

Form C

(See Bye-law 14)

Register of service and repair of water meter

Size_________inches_______Meter No._______Manufactured by___________

Period of service

In service

Meter reading



Put in Service

Taken off

Months and days

At date of issue

At date of return

Litres recovered

1

2

3

4

5

6

























In less recovered in meter reading book

Reason for return

Nature of repair to meter

Cost of material and labour

Total

Remarks

7

8

9

10

11

12
































Form D

(See Bye-law 17)

Register of testing of water meter

Size ________ inch as and ________ Meter No. ______ Manufactured by _______

Date of Test

Full bore test
____________________

Percentage of Gallons

Slow test
_____________

Percentage on

Remarks


Meter reading


Meter reading




At Start

At Finish



















Schedule (B)

(See bye-laws 6, 7, 10, 24, 27 and 40)

Water-Supply Regulations referred to, in the bye-laws for supply of water preventing waste misuse.

Application. - A person for the purpose of conveying, delivering, water receiving or using water supplied by the Faridabad Complex Administration shall not :-

(a) Use any water fittings, which is of such nature or is so arranged or connected, as to cause or permit or likely to cause or permit waste or misuse or erroneous measurement or contamination or revernation in pipes;

(b) Use any waste fitting which is not in accordance with such of the particulars and requirements of these regulations as may be applicable to it; or

(c) Arrange, connect, disconnect, alter or renew any water fitting in contravention of any requirement of these regulations.

2. Size of communicating pipe. - (a) The size of communicating pipe shall be based on the area of the floor or the combined area of floors excluding terrace floors of the building to be served and will be in accordance with the following scale :-

Floor area in Sq. Meter


Size of communicating pipe

From

To




1

100 ⅜"

or

10 mm i/d

Internal diameter

101

200 ½"

or

15 mm i/d

Ditto

201

500 ¾"

or

20 mm i/d

Ditto

501

1000 1"

or

25 mm i/d

Ditto

1000

1800 1¼"

or

30 mm i/d

Ditto

1800

3000 1½"

or

40 mm i/d

Ditto


Provided that if any premises exceeding 40 feet in height is provided with water closets, a separate additional communication pipe shall be based on one-fourth of the combined floor area of the building.

Provided further that if the occupier of high building area unable to obtain a sufficient supply an additional communicating pipe may be granted.

(b) The size of the communicating pipe shall be based on its capacity of discharging a quantity adequate to the requirement of the house, or premises, for domestic and flusing purpose, at the plinth or entrance of the house or premises taking into consideration the length of the communication and service pipe the period of supply and the pressure head available in the city supply main.

In non-residential premises the size of the connections shall be worked out on the exact requirement of the premises in normal working, after allowing 70 litres pertained per day for domestic and flushing requirement of the persons working therein.

No stop cock, ball, value, union or other fitting in the course or any communicating pipe upto and through the stop cock shall in any part be less than that of a ferrule.

3. Materials of the pipes. - All consumers pipes shall be of lead, galvanised iron, cast iron, brass or copper and shall conform in every respect to the particulars and specifications hereinafter given.

4. Galvanized iron pipes. - Pipes, shall be medium quality galvanised mild steel continuous weld (sic) to IS. 1299-1968 and shall with stand arrest pressure of 50 Kg/cm2 without showing defects of any kind.

They shall be of best quality with smooth interior water way, or equal thickness through out and of not less than the following dimension and otherwise shall comply with the 18.554-1964, for pipe threads when threaded. Unless specified otherwise tubes shall be screwed with tapper treads and sockets with parelled thereby.

Nominal Pipe i/d dia in mm Thickness

Minimum weight of pipe in Kg/meter for medium steel tube

6

2

0.41

10

2.35

0.86

15

2.65

1.23

20

2.65

1.59

25

3.25

2.46

32

3.25

3.17

40

3.25

3.65

50

3.55

5.17

65

3.85

6.63

80

4.05

8.64

100

4.5

12.4

125

4.85

16.7

150

4.85

19.8

Every malleable C.I. fitting used in connection with any such pipe shall comply with the relevant requirements of I.S. Specification No. 1879-1961 for malleable C.I. Pipe fittings.

5. Lead Pipes. - (a) All lead pipes in place of galvanized iron pipes may be allowed by the Chief Administrator at his discretion in Special cases only.

(b) All lead pipes shall be hydraulic drawn of equal substance and thickness throughout, capable of withstand a working pressure of 7 Kg/2mc and enforcing to I.S. specifications 404-1962 Table 1.

Nominal i/d mm

Well thickness

Weight per meter in Kg.

10

4.4

2.26

15

5.3

3.83

20

5.6

5.11

25

6.3

7.93

32

8.8

12.60

40

10.00

17.82

(c) All warning pipes shall not be less than 20 mm bore and shall be screwed to ISI pipe threads and so fixed that the bottom of the pipe will be 25 mm above the top water level.

(d) Whenever lead pipes are used, every lead joint thereof shall be of thickness called plumbing of wiped joint.

(a) All connections between lead and iron (or other mtal) pipes shall be made with copper or brass thimble.

(b) When any water fitting is connected to a lead pipe by means of wiped joint, not less than 32 mm such fitting shall be included within the wiped joint.

6. Cast iron pipes. - (a) Cast iron shall comply with British standard specification No. 78 of 1928 or IS specification No. 1537-1960 for vertifically cast pipes for water, gas and sewerage or No. 1211 of 1958 or IS 1535/1960 for centrifugally cast (spun) iron pipes for water gas and sewerage and shall be capable of withstanding a pressure of a column of water 400 feet in height. In case pipes conforming to B.S.E. specification 20 Kg./cm2 for pipes up 600 mm and 15 Kg/cm2 for pipes above 600 mm dia in case of pipes conforming to I.S. specification. These pipes will be allowed only in case of large Estates or industrial concerns etc.

(b) The joint of cast iron socketed pipes shall be made with gasket of hemp or yarn and metallic lead properly cocked. The depth of such lead joints, the quality of lead and yarn used, shall be as per specifications below. The joint of cast iron flanged pipes shall be securely belted together with some suitable rubber, or other insertion.

7. Copper pipes. - Copper pipes connected by mean of screw joints shall comply with S.I.S. specification No. 2601-1963, for copper tubes and their screw threads except in so far as that standard relates to outside diameters and screw thread. The outside diameters and screw threads of such pipes shall comply with British standard specification No. 61 of 1913 or equivalent I.S.I. specification for screw threads of copper tubes. The copper pipes shall not be less than the following weights :-

Outside diameter mm

Thickness mm

12

1

15

1

20

1

25

1.2

40

2

50

2

63

2

80

2

8. Brass pipes. - All brass pipes shall be thoroughly annealed seamless drawn brass tubing : confirming to 1407-1968 and of not less than following thickness :-

Outside diameter mm

All thickness mm

12

1

15

1

20

2

25

2.5

40

4

50

5

63

6

80

8

100

10

9. Bend of curves in pipes. - No more bends of elbows than are absolutely necessary shall be provided nor any bend or curve in any pipe shall be made so as to materially diminished the water way or alter the internal diameters of the pipe in any part. No bend shall be effected by heating or shall there be any such hand or long sweet as to cause risk of splitting.

10. Point of discharge of pipes. - No point of discharge pipes shall be above ground and easily visible.

11. No pipes to be laid through sewer etc. No pipes shall be used for the conveyance of or in connection with water which is laid or fixed though, in or into any drain, sewer, cesspool, or any main hole connected therewith, or into or through any as-pit or manure pit or any place where the pipe may become unsound except where such use is unavoidable. In every such unavoidable case, such pipe shall be passed through on exterior sunlight and water tight pipe or gasket of cast iron or other material approved by the Chief Administrator of sufficient length end strength to the satisfaction of the Chief Administrator so as to bring any leakage there from within easy observation.

12. Supports of pipes - Every pipe shall be admittedly supported and shall be so aligned as to avoid air locks.

13. Protection of pipes and fittings. - Every pipe laid under ground shall be reasonably protected from corrosion and risk or injury and when not beneath the buildings, shall where practicable, be not less than two feet below the finished ground level. All pipes other than warning pipes and fittings shall be so laid or fixed is not to render them liable to any risk or injury or waster or contamination of water.

14. Accessibility of pipes and fittings. - All pipes and fittings laid or fixed inside any buildings shall so far as is reasonably practicable be readily accessible for examination, repair or replacement and shall not be embedded in the plaster stone or block work of any wall. Provided that this regulation shall not be prohibited the enclosing of any pipe in a properly designed chase or due constructed that the pipe is reasonably accessible for examination, repair or replacement.

15. (i) Provisions of stop taps and water meters. - (i) Every person who shall lay or use any service pipe shall permit the Chief Administrator to fit thereon a stop tap and water meter enclosed in a covered box or a chamber of such size as may be reasonably necessary and in such a position as the Chief Administrator deems convenient.

(ii) The Chief Administrator shall determine the size and make of the meter installed in each case.

16. Concern stop taps. - (i) In addition to any stop tap fitted by the Chief Administrator in pursuance of regulation 15 every service pipe supplying water to any building, or any part of a building the supply of which is separately chargeable shall be fitted with a stop tap as near as practicable to the point of entry of such pipe into the building or part thereof.

(ii) Where that last mentioned stop tap has on internal diameter of not more than 50 mm it shall comply with the requirement of stop tap contained in IS No. 781-1967 for bills and stop taps and IS 778-1964 for Gate Globe and checked values and shall in general comply with the required events and conditions specified in regulation 31.

(iii) In building with more than one tenancy the Chief Administrator may require that subsidiary stop tap be on the branches to each tenancy.

17. Taps and Valves. - (i) Every big pillar, globe and stop tap of the screw down pattern and of a nominal size not exceeding two inches shall comply with British standard specification No. 1010 of 194 or equivalent ISI specification got such taps and in general conform with requirements and connections specification in regulation 34.

(ii) Every bib, piller, globe and stop tap not being of the ordinary screw down pattern, shall be capable of resisting a pressure of at least three hundred pound to square inch or 20 KG cm2 in case of taps conforming to ISS specification.

18. Ball cock and tap. - (i) Ball cocks or taps shall be capable of withstanding a pressure of 20 KG/cm2 they must remain closeted under a pressure of 10.5 Kg/cm2 with the all being not more than half immersed. All parts shall be as per IS 1703-1968. The inlet shank of the ball cock shall pass through the body of the cistern, reservoir or storage tank and be securely fixed thereto with a back nut and washers independently of the supply pipes.

(ii) Where a ball cock is provided with a pipe so arranged as to discharge water into a cistern below its over flowing level and air ball shall be provided in the outlet chamber of the cock above such level of a size sufficient to prevent syphonage of water back through the cock.

19. Size bib tap. - No bib tap unless fixed on the delivery pipe from a storage tank or cistern, shall exceed ½" or 15 mm in diameter in bore and where fixed in building exceeding three stores in height, these on the top level storeys shall not exceed ⅜ inches or 10 mm in diameter in bore.

20. Taps in water closets. - A taps may be fixed in Indian Pattern water closet provided the water supply to the tap be taken from the storage tank connected herewith.

21. Self closing Taps. - Self closing taps shall be capable of withstanding a pressure of 20 KG/cm2 and be strong durable and designed to withstand rough, to close slowly and automatically and without connection after being opened and to shut off supply absolutely so as not to cause wastage. (They shall conform to IS (1711-1960).

22. Spring taps. - Spring taps will only be permitted to be used on pipes served from cistern and having no direct communication with communication pipes.

23. Ferrules. - Screwed ferrules shall be capable of withstanding a pressure of 20 Kg/cm2 and shall confirm to IS 2692/1964. The shall be of best workmanship and fitted with a screwed plug or valve capable of completely fitting off the water supply to the communication if and when required.

24. Water closet, etc. to have flushing cistern. - Every water closet urinal shall be provided with a flushing cistern and shall not have any direct connection with pipes of the state. Any apparatus by which water may be allowed to flow continuously is prohibited.

25. Flushing cistern. - (i) Flushing cisterns for a single seated water closet shall be services cistern capable of containing 15 litres of water than when filled upto within 85 mm of the top thereof and shall be so constructed as to deliver 15 litres of water at each flush. (Flushing cisterns for urinals shall be service cisterns capable of giving flush of 5 litres per still or 68 cmm slate, to be so made as to be impossible for water to enter whilst the flushing is taking place or while the pull is drawn or held down. If constructed of wrought iron, the metal shall not be of less thickness than 1.6 mm and if of cast iron shall not be less than thickness of 5 mm with a beef round the tap, and shall be efficiently protected against rust both inside and outside, proper valves syphons shall permitted for flushing and the top of the stand pipe or the under side of the ball shall not be less than 6 mm above the top edge of the warning pipe.

(ii) Santhernware of stoneware cistern of approved designed may be used so long as they comply with these regulations in other respect.

(iii) All flushing cistern shall be fitted with ball cocks and stop cocks, the stop cocks in every case to be outside the cistern. The ball cock shall be so arranged as to fill the cistern in two minutes and close at top water level 2" 65 mm blow tops edge of cistern.

(iv) All flushing cistern shall be fixed with a properly made mosquito proof cover screen with bolts and nuts. Union for inlet, outlet and warning shall be of hard brass of gun metal.

(v) All flushing cisterns shall be provided with a lead plug for stamping. Every cistern shall be adequately supported on brackets or by other equally efficient means.

(vi) These shall be conform to IS 774-1964.

26. Automatic apparatus prohibited. - No apparatus capable of discharging automatically shall be fitted or fixed except by special permission of the Chief Administrator.

27. Cisterns, reservoirs and storage tanks. - (i) Every cistern, reservoir, storage tank for reception or storage of water supplied by the administration shall be of iron or steel revetted together by means of suitable angles of some other equally suitable material and shall at all time be maintained water tight and shall bee properly covered with a close fitted dust tight mosquito proof lid fitted with an approved lock and key.

It shall be provided with a sound, suitable ballcock of the kind conforming to Indian standard specifications securely fixed to the cistern independently of the supply pipe and so set that the ball will not become submerged, when the level of water in the cistern is below the warning pipe or allow the water to rise within one inch of the lower side of the warning pipe. A stop cock shall be provided on each outlet pipe of the cistern and fixed as near the cistern as possible.

(ii) No wooden cistern for the storage of water supplied by the state shall be used unless it is lined with lead weighing not less than five pounds per square foot or with copper not less than 22 standard wire gauge or some other equally suitable material.

(iii) The internal diameter of the warning pipe shall be greater than the internal diameter of inlet pipe and in no case less than ¾" or 20 mm in diameter.

28. Hot water apparatus. - (i) Any boiler, geyser or other hot water apparatus or any gas producer gas engine or other apparatus in or by which water is supplied by the Administration is heated, shall be supplied with cold water from a feed cistern.

(ii) The distribution pipe between any feed cistern and any hot water apparatus shall be connected to the feed cistern at point not more than two inches above the bottom of such cistern and shall not be connected to any other distributing pipe.

(iii) No service shall be connected to any steam boiler of any closet vessel otherwise than through the feed cistern thereof, or to any hot water system or apparatus.

(iv) Where any hot water apparatus to connected with feed cistern, any distributing pipe which is used or intended to be used for conveying or delivering cold water for any other purpose shall be connected to the feed cistern at a point not below one half the depth of such cistern.

(v) No mixing valve of combination tap assembly in which hot water and cold water are mixed shall be supplied with cold water directly from a service pipe.

(vi) All hot water system shall be provided with safety valves.

29. Hot water pipes. - (i) Every pipe used for conveying hot water shall be of galvanised steel, galvanised wrought iron, and copper or some corrosion alloy.

(ii) Hot water pipes must be arranged with sufficient room for expansion, and for the escape of air, and if of lead, must be supported by continuously lodge falling towards the builder.

30. Exception in case of electric storage water heater. - (i) The provisions of regulation 28 (i), 28 (ii) and 28 (v) may be relaxed by the Chief Administrator in the cases of thermostatically controlled electric storage water heater or geyser of a capacity not exceeding three gallons capacity (15 litres).

(ii) The geyser shall not have any connection in its outlet side with any water fitting containing water supplied otherwise than through the geyser.

31. Distance of hot water taps. - No tap used for purpose of drawing hot water shall be fixed at a greater distance (measured along the exit of the pipe by which the tap is supplied) from a hot water apparatus of hot water cistern, cylinder or tank or from a flow and returns systems than the distance appropriate to the largest internal diameter of any part of the said pipe as shown in the following table :-

Table

Largest internal diameter of pipe


Distance in feet

D. in M.

Not exceeding ¾" (20 mm)

..

40

12.5

Exceeding ¾" (20 mm) but not exceeding 1" (25 mm)

..

25

8

Exceeding 1" (25 mm)

..

10

3

32. Position of taps - No tap or other means of drawing water greater than a tap with a recoverable key for emptying the system for effecting repairs shall bee connected to any part of a hot water system below the top of hot water storage contain cistern cylinder or tank can be lower more than one-fourth of its depth; provided that :-

(a) In case of a hot water system in which is heated only by thermostatically controlled gas or controlled gas or electricity and the storage cistern, cylinder or tank has capacity of not less than 900 litres this regulation shall apply with substitution of the fraction 'three-fourth' for the fraction "one-fourth".

(b) In the case of a hot water system comprising of more than one hot water cylinder or tank at different levels this regulation shall apply only to the lower cylinder or tank -

(c) This regulation shall not apply in the case of an open vessel in which water is directly heated.

33. Bath apparatus lavatory Basins, sinks, etc. - (i) Every inlet to a bath lavatory basin or sink shall be distinct from and are connected with an outlet therefrom.

(ii) Every inlet shall be so placed that the office of offices shall be at least 50 mm above the level over flow pipe or tap of the bath, provided that this part of the regulation shall not apply to any bidet, side bath, slop, sink or similar apparatus is if any every pipe conveying hot or cold water to such apparatus is connected -

(a) The hot or cold distribution system at a point not less than six feet above the level of any inlet to such apparatus, or

(b) Storage cistern supplying water to such apparatus; or

(c) Slushing cistern;

(d) Outlet from a bath lavatory basin or sink shall have perfectly water tight, well fitted and easily accessible plug value or cork.

34. Fees for testing the consumers pipes and fitting :

The fees for testing the consumers pipes and fitting shall be charged at the following rates :-

Fitting


Naye Paise

1.

Ferrule

..

15 each

2.

Bend

..

10 each

3.

Elbow

..

10 each

4.

Socket

..

10 each

5.

Reducer

..

10 each

6.

Stop cock

..

15 each

7.

Surface box

..

10 each

8.

Bib cock

..

15 each

9.

Bath and lavatory fitting

..

15 each

10.

Ball cock

..

20 each

11.

Water closet cistern

..

20 each

12.

Water closet cisterns with ball cock

..

40 each

13.

Galvanized iron tank/A.C. Tank

..

50 each

14.

Pipe

..

40 per 100 ft.


(a) Fee for connection or reconnection

..

Rs. 2.00


(b) Fee for inspection of new water connection

..

Rs. 2.00


(c) Fee for disconnection

..

Rs. 2.00


(d) Fee for additions and alterations to existing fittings

..

Rs. 0.50

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