Section 183 — Connection with water works and drains not to be made without permission.

The New Delhi Municipal Council Act, 1994
Without the written permission of the Chairperson, no person shall, for any purpose whatsoever, at any time make or cause to be made any connection or communication with any drain referred to in section 172 or any water works, constructed or maintained by, or vested in, the Council.

Official Hindi (PDF) ↗

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