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The Delhi Municipal Corporation Act, 1957 Chapter XII Water Supply, Drainage and Sewage Disposal General 210. [Definitions.] Omitted by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993), s. 96 (w.e.f. 1-10-1993). 211. [Power to require Corporation to carry out surveys and formulate proposals.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 212. [Power to construct additional works.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). Water Supply 213. [Functions in relation to water supplies.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 214. [Water supplied for domestic purposes not to be used for non-domestic purposes.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 215. [Purity of water for domestic purposes.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 216. [Supply of water for domestic purposes not to include any supply for certain specified purposes.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 217. [Power to supply water for non-domestic purposes.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 218. [Use of water for extinguishing fire.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 219. [Power to require water supply to be taken.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 220. [New premises not to be occupied without arrangement for water supply.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 221. [Public gratuitous water supply.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 222. [Power to lay mains.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 223. [Power to lay service pipes, etc.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 224. [Provision of fire hydrants.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 225. [Power of Corporation to require owners of premises to set up pumps, etc.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 226. [Supply of water.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 227. [Laying of supply pipes, etc.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 228. [Power to require separate service pipes.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 229. [Stopcocks.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 230. [Power of Commissioner to provide meters.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 231. [Presumption as to correctness of meters.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 232. [Prohibition of waste or misuse of water.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 233. [Power to enter premises to detect waste or misuse of water.] Omitted by s. 96, ibid. (w.e.f. 1-10- 1993). 234. [Power to test water test fittings.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 235. [Power to close or restrict use of water from polluted source of supply.] Omitted by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993), s. 96 (w.e.f. 1-10-1993). 236. [Water pipes, etc., not to be placed where water will be polluted.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 237. [Power to cut off private water supply or to turn off water.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 238. [Joint and several liability of owners and occupiers for offence in relation to water supply.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). Drainage and sewerage 239. [Public drains etc., to vest in the Corporation.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 240. [Control of drains and sewage disposal works.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 241. [Certain matters not to be passed into municipal drains.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 242. [Application by owners and occupiers to drain into municipal drains.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 243. [Drainage of undrained premises.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 244. [New premises not to be erected without drains.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 245. [Power to drain group or block of premises by combined operation.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 246. [Power of Commissioner to close or limit the use of private drains in certain cases.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 247. [Use of drain by a person other than the owner.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 248. [Sewage and rain water drains to be distinct.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 249. [Power of Commissioner to require owner to carry out certain works for satisfactory drainage.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). Disposal of sewage 250. [Appointment of places for the emptying of drains and disposal of sewage.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). Miscellaneous 251. [Connection with water works and drains not to be made without permission.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 252. [Buildings, railways and private streets not to be erected or constructed over drains or water works without permission.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 253. [Rights of user of property for aqueducts, lines, etc.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 254. [Power of owner of premises to place pipes and drains through land belonging to other persons.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 255. [Power to require railway level, etc., to be raised or lowered.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 256. [Power of Commissioner to execute work after giving notice to the person liable.] Omitted by the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993), s. 96 (w.e.f. 1-10-1993). 257. [Power of Commissioner to affix shafts, etc., for ventilation of drain or cesspool.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 258. [Power of Commissioner to examine and test drains, etc., believed to be defective.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 259. [Bulk supply of water to the New Delhi Municipal Committee and the Military Engineer Services, Delhi Cantonment.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 260. [New Delhi Municipal Committee and the Military Engineer Services to pay actual cost of supply of water.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 261. [Provincial collecting rate.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 262. [Final settlement of accounts.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 263. [Supply of meters.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 264. [Testing of meters.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 265. [Disposal of sewage of New Delhi.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 266. [New Delhi Municipal Committee to pay cost of disposal of sewage.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 267. [Manner of payment by the New Delhi Municipal Committee of proportion of cost of disposal of sewage.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 268. [Disputes as to liability for payments to or by the Corporation.] Omitted by s. 96, ibid. (w.e.f. 1- 10-1993). 269. [Summary recovery of sums due from the New Delhi Municipal Committee or the Military Engineer Services.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 270. [Corporation not to give up certain works, etc., without permission of the Central Government.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 271. [Employment of Government agencies for repairs, etc.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 272. [Work to be done by licensed plumber.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993). 273. [Prohibition of certain acts.] Omitted by s. 96, ibid. (w.e.f. 1-10-1993).    |
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