Goa Provision Of Water Supply Rules, 2023

 

[28th December 2023]

In exercise of the powers conferred by sub--sections (1) and (2) of section 8 of the Goa Provision of Water Supply Act, 2003 (Goa Act 28 of 2003), the Government of Goa hereby makes the following rules, namely:-

Rule - 1. Short title and commencement

(1)     These rules may be called the Goa Provision of Water Supply Rules, 2023.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2. Definitions

(1)     In these rules, unless the context otherwise requires,-

(a)      "Act" means the Goa Provision of Water Supply Act, 2003 (Goa Act 28 of 2003);

(b)      "building/premises" includes a house, outhouse, hotels, concert halls, hospitals, shops, clinics, theaters, stables, cattle sheds, hut, poultries and other enclosure or structure whether of masonry, bricks, wood, mud, metal, cement concrete of any other material whatsoever, including verandahs, fixed platforms, plinths, door steps, walls including compound wall, fencing, tents, vans and any other such structures used for human dwelling and habitation, sports, and recreational purpose, offices, commercial and industrial purpose, for cattle and pet animals and birds;

(c)      "consumer" means consumer of potable water;

(d)      "form" means form appended to these rules;

(e)      "land" means any land or part of land adjoining to the building and public places defined herein and any fittings affixed thereon for more beneficial enjoyment thereof;

(f)       "public places" shall mean places for public use such as roads, lanes, pathways, bus stands, railway stations, markets, hospitals, clinic, health institutions, educational institutions, libraries, court buildings, recreational and sports complexes, places of worship, religious institutions, dairies, slaughter houses, dhobhi ghat, hotels, theatres, auditorium, concert halls, public offices where the general public have free access and roadside eating places;

(g)      "person" shall include consumer, applicant, occupier, developer and owner;

(h)     "Head of Department" means Principal Chief Engineer, Public Works Department (P.W.D.);

(i)       "water" means, potable water unless otherwise specified;

(j)       "water supply system" means the system of natural sources of surface water, ground water, wells of all types, river, reservoirs, pumping systems, pipelines with all appurtenances, bridges carrying water supply pipes, underwater supporting structures with pipes or ducts, water treatment plants, service reservoirs, measuring devices and any other components used for supply of water to all types of consumers;

(k)      "service lines" means the pipeline laid for the purpose of supplying water from distribution network of water supply system up to and including the water meter as well as connecting specials;

(l)       "Engineer" means the engineer of appropriate rank of Public Works Department as the context provides;

(m)    "Chief Engineer" means the Chief Engineer-I, PHE, of water supply sector of the Public Works Department;

(n)     "Dispute Resolution Officer" means Superintending Engineer, Circle V and Circle VIII of Public Works Department.

(2)     Words and expressions used herein but not defined shall have the same meaning as assigned to them in the Act.

Rule - 3. Procedure for obtaining water connection

(1)     Any person intending to obtain metered water through service line and from water supply system under domestic or semi-domestic category shall make an application in Form I hereto to the concerned Assistant Engineer of the PWD with the following documents, namely:-

(a)      location sketch/plan with landmarks in the vicinity of applicants building/premises along with photograph of the building/premises.

(b)      site plan showing boundaries, layout of the building/premises, water supply installations, meter box with piping arrangement as required for supplying potable water and pipeline layout from the water supply distribution pipeline up to the meter box, duly certified by the plumber holding a valid registration/license issued by Public Works Department.

(c)      details of family members or occupants residing in the building/premises.

(d)      proof of ownership and occupancy certificate issued by the Municipal Corporation/Municipal Council/Village Panchayat in respect of building/premises for which metered water supply service connection is required.

(e)      Aadhaar number and name as per Aadhaar Card of the applicant in case of individual metered water supply service connection. In case of common connection to flats/duplexes/row villas, etc., Aadhaar numbers and names as per Aadhaar Card of all the co-owners.

(f)       contract signed between the consumer and PWD before release of metered water supply.

(2)     For release of metered water supply service connection under non-domestic category, the applicant shall make an application in Form II hereto to the concerned Assistant Engineer of the PWD with the following documents, namely:-

(a)      location sketch/plan with landmarks in the vicinity of applicants building/ /premises along with photograph of building/premises.

(b)      site plan showing boundaries, layout of the building/premises, water supply installations, meter box with piping arrangement as required for supplying potable water and pipeline layout from the water supply distribution pipeline up to the meter box, duly certified by the plumber holding a valid registration/license issued by PWD.

(c)      details of family members or occupants residing in the building/premises.

(d)      proof of ownership and occupancy certificate of building/premises for which metered water supply service connection is required.

(e)      Proof of Authorization in the name of the applicant for submitting the duly filled in application form along with permanent address, address to which the metered water supply service connection is to be released.

(f)       contract to be signed between the consumer and PWD before release of metered water supply.

(3)     In case of metered water supply service connection to State/Central Government Departments/Corporations/Autonomous Bodies/PSUs etc., only the duly filled in application shall be submitted to the concerned Assistant Engineer along with a certificate issued by the Head of Department indicating purpose for which water supply connection is sought.

Rule - 4. Category of consumers

(1)     Domestic Category: Consumers with potable water supply service connection lawfully obtained from water supply system controlled by PWD viz., Residential Units, Student Hostels/Dispensaries, Government Buildings, Educational Institutions and Charitable Trust Institutions.

(2)     Semi-Domestic Category: Consumers with potable water supply service connection lawfully obtained from water supply system controlled by PWD utilizing potable water for extended rental dwelling units not having separate house numbers.

(3)     Non-Domestic Category: Consumers with potable water supply service connection lawfully obtained from water supply system controlled by PWD other than Domestic and Semi-Domestic Category.

(4)     Special Category: Consumers with potable water supply service connection lawfully obtained from water supply system controlled by PWD under special agreement and water tariff with the approval of the Government.

Rule - 5. Procedure for water supply service connection

Every application for water supply service connection irrespective of category shall be disposed off by PWD within a period of 30 days from the date of receipt of application by the concerned Assistant Engineer and as per provisions of the Goa (Right of Citizens to Time Bound Delivery of Public Services) Act, 2013 subject to the production of valid requisite documents and as per technical feasibility.

Rule - 6. Control of water supply system by PWD

(1)     PWD shall control any water supply system developed by Water Resources Department, Municipal Councils, Village Panchayats, Corporation, autonomous bodies, Industrial estates, Government undertakings, private developers; if the Government so desires.

(2)     The consumer shall allow and facilitate PWD for inspection of the water meter.

(3)     Release of water by the concerned Assistant Engineer for individual connection shall be through 15mm/20mm dia service pipeline.

(4)     For common connection with more than 1 (one) unit/flats/duplexes/villas etc., requiring pipeline of more than 20 mm. dia size, the concerned Assistant Engineer shall consider such request with the reasons recorded in writing with prior approval of the concerned Executive Engineer.

(5)     Only one domestic individual water connection shall be provided to each residential unit with sufficient hydraulic pressure. The consumer shall be responsible for providing water storage capacity of minimum three days water requirement. The sump shall be provided at lowest elevation at least one meter below the water meter level and away from soak-pit/septic tank. In case there is requirement of additional water connections due to allotment of additional house number(s), then the new applicant has to apply for fresh water connection and submit the relevant documents. Separate pipeline network and plumbing arrangement with meter box, separate storage arrangement with no interconnection arrangement and with minimum storage capacity of three times the daily requirement, shall be provided.

(6)     Water Availability Certificate for projects with more than 30 dwelling units inclusive of commercial units shall require prior approval of the competent authority. All such proposals shall be submitted by the applicant to the concerned Assistant Engineer as per Form III hereto. However, for water connection to such projects upon completion, the concerned Assistant Engineer shall review the technical feasibility before release of water.

In case prior approval is not obtained for any project the special water tariff as mentioned in the water tariff notification shall be applied.

(7)     No Objection Certificate from the PWD shall be obtained for laying of water pipeline while development of plots/building/ /complexes.

(8)     Where the developer desires laying of water supply pipelines at their own cost through which the individual water connection for plots and building complexes are to be released then,-

(a)      Detailed estimate with specifications shall be prepared by the concerned Assistant Engineer after inspection.

(b)      Sanction such estimate with 15% supervision charges and 10% maintenance charges on the total cost as worked out by the concerned Assistant Engineer to be deposited by the developer in advance with the PWD as intimated by the concerned Assistant Engineer before the commencement of the work.

(c)      In case the Developer desires to execute the work then he shall do so by appointing a contractor duly registered with PWD as per the estimated cost worked out by the concerned Assistant Engineer.

(d)      The water supply pipeline laid by the developer, shall be handed over to the PWD for future maintenance.

(9)     In case the water connection is not released within a period of 30 days, then the Assistant Engineer shall duly record the reasons for not releasing the water connection and shall also inform the applicant and the likely time frame by which the water connection could be released by PWD or the action required to be taken up by the applicant for release of water connection.

Rule - 7. Specification of water meter

(a)      The potable water shall be supplied through water meters duly sealed, installed by the PWD. The meter box shall as per the standard specification given by the PWD. The water meter box with locking arrangement shall invariably be constructed at the entrance of the building/premises (i.e front side) or adjoining to the compound wall by the consumer so as to facilitate the smooth access for meter reading by meter readers and for maintenance work,

(b)      The water meter shall be supplied and installed by the PWD for which monthly rent charges shall be applicable. The water meter shall be at a location easily accessible for reading, repairs and replacement; if so warranted. The installing, placing and replacement of the water meter shall be done exclusively by the PWD. A full way valve/ /ball valve/stop cock shall be placed prior to the water meter through which the consumer may stop the flow of water especially in case of damages;

(c)      In case, the PWD is not in a position to provide the water meter, then the applicant/ /consumer shall procure the same at his cost. The water meter so procured shall be as per standard specification and shall carry manufacturers test certificate. If required, the Assistant Engineer may perform additional confirmatory test for satisfactory functioning of the meter and in such cases the consumer shall be exempted from payment of meter rent charges from the monthly bills;

(d)      The water meter shall be under the immediate supervision of the respective consumer. No sooner it is noticed that, the water meter ceases to supply water or it supplies water without marking it or if it marks with exaggeration/deficiency or if the seals are open/broken or if it presents any other defect the consumer shall inform the PWD;

(e)      The consumer shall be held responsible for any damage or loss of the water meter. In case of theft, an FIR shall be registered with the local Police Station and the concerned Assistant Engineer shall be intimated immediately with a copy of FIR;

(f)       The consumer shall also be held responsible for any inconveniences or frauds, consequence of tampering, resulting in malfunctioning or false marking of the water meter.

Rule - 8. Procedure for change in name of consumer

(1)     In case of change of name of consumer in the register maintained by PWD, due to change in ownership of building/ /premises or death of registered consumer then the applicant shall make an application in Form IV hereto directly to the concerned Assistant Engineer with the following documents:-

(a)      Copy of latest Water Bill, that is duly paid.

(b)      Proof of ownership or House Tax Receipt in the name of the person in whose name connection is to be changed or occupancy certificate of building/premises to which metered water supply service connection is to be released by PWD; for both domestic and non domestic category.

(c)      Proof of Authorization in the name of the applicant for submitting the duly filled in application form along with permanent address, address to which the metered water supply service connection is to be released and other documents as required for change of name such as registration of partnership, public or private limited company, etc.

(d)      Contract to be signed between the consumer and PWD before release of metered water supply service connection.

Provided that in case of release of water under the Goa Public Health Act, 1985 and rules, 1987 framed thereunder, such water supply service connection shall not be transferable in the name of another person.

Rule - 9. System of supply

The distribution network/water supply pipeline supplying potable water are classified into two parts i.e. external pipeline which is under the control of PWD and internal pipeline which is under the control of the consumer.

(a)      All public water supply pipelines laid by the Department shall be external and shall be maintained by Public Works Department and shall also be taken up for replacement after it has served its useful life as per the type of pipes in a phased manner.

(b)      All the internal piping system including the service connection pipeline shall be maintained exclusively by the consumer which shall be conforming to the relevant BIS specifications and IS Codes 779/1994 as revised from time to time.

(c)      The work as required to be executed through the plumber registered by PWD shall be the responsibility of the consumer. Utmost care is to be taken while laying internal and service connection pipelines to avoid contamination of potable water through any means.

(d)      The service connection pipeline from the water meter up to the distribution network shall be laid at the cost of the consumer under supervision of PWD and the connection shall be released by connecting the service connection to the distribution network by PWD. In case road cutting is involved, permission shall be obtained by the applicant from the respective roads maintaining authorities.

For all such cases, a casing pipe of suitable diameter shall be provided across the road with minimum depth of 60 cm. below the road surface for passing the service connection pipeline.

(e)      If more than one water supply connection is to be laid in one property or premises, then a general trunk shall be taken and branching off shall be done in such a way that supply of water can be easily stopped for one consumer without prejudice to others. In case of any damage to the general trunk, the occupants shall immediately notify the concerned Assistant Engineer to stop flow of water till it is repaired.

(f)       All service connection pipeline shall be replaced at the cost of the consumer, when the PWD takes up replacement of external water supply pipelines which have outlived its useful life as per the directions of the PWD in that area or alternatively in case the consumer fails to undertake the replacement of the service connection pipeline within 07 days of intimation to the consumer by PWD, then the same shall be undertaken by PWD and the cost incurred towards the same shall be recovered from the consumer in 24 installments in order to avoid the physical losses through these service connections.

(g)      The piping system proposed to be connected with the service connection to external pipeline, shall be compatible with the hydraulic pressure, levels at the location and modifications if warranted, shall be as per the advice of the concerned Assistant Engineer.

(h)     The execution of installation of internal pipeline shall be subject to supervision of the PWD who shall verify if the work is carried out in accordance with the approved plan.

(i)       The internal pipeline excluding the internal plumbing network, laid by the consumer shall vest with the Government and the PWD shall be entitled to use it for public water supply system and releasing of subsequent service connection if the need arises.

(j)       Water supply connection shall also be released after receiving order passed by the authorities as specified in section 94 A of the Goa Public Health Act, 1985 (Act No. 25 of 1985). The pipeline in all such cases, shall be laid subject to technical feasibility ascertained by the Assistant Engineer at the risk and cost of consumer. In case water connection is not technically feasible, then the Assistant Engineer shall duly record the remarks in writing about the reasons for not releasing the connection.

(k)      Where there is unavoidable interference with existing cultivation or construction, the PWD shall notify the land owner on the registered address requesting to be present at the site in order that an agreement may be reached regarding the most suitable alignment for the laying of water supply pipeline. PWD shall take due consideration of any request for further deviation of the pipeline in case of any construction or utilization of the plot which is obstructed by the water supply pipeline which is already laid.

(l)       Due precautions shall be taken by the Assistant Engineer to lay the water supply pipeline at least 1.0 metre below the ground level, and not to harm any existing cultivation or structures. In case this is unavoidable or otherwise if the area is utilized for the purpose of laying of water supply pipeline, an amount shall be fixed by the Department after calculation of licensee fee as per standard norms as adopted by PWD which shall be paid in advance by the applicant to the land owner for an initial period of 10 years and to be renewed after 10 years. However, if no agreement is reached regarding the acceptance of the amount by the land owner or any difficulties arising for laying of water supply pipeline, the matter shall be decided by the concerned Dispute Resolution Officer whose decision shall be final and binding. PWD or the consumer who has been provided with the water connection shall not have any ownership rights over such land or premises. However, PWD has the right to enter into the property for inspection, repairs, operation and maintenance of the system. The land owner shall also not acquire any other right over the pipeline with appurtenances other than use of the land without causing damage to the pipeline laid or to the system connected to it.

Rule - 10. Water supply by tankers

On account of non-availability of piped water due to any fault in piping system or interruption in power supply to the pumping unit or for any other reason, water shall be supplied to the consumers by water tankers in following manner.

(a)      A demand register shall be maintained at sub division office or at designated location by the Assistant Engineer where the consumer shall submit his request for water tanker giving his full address, telephone number and consumer code.

(b)      Tanker supply charges shall be levied as per applicable rates in force for supplying full water tanker as demanded by the consumer. The Assistant Engineer may provide water tanker in areas where there is less or no water supply due to fault in water supply system and entry shall be made in the demand register by the Assistant Engineer in this respect noting down the reason for less or no water supply. The same shall be submitted to the division office for verification at the time of billing of water tankers.

(c)      The water supply by the tankers to the Hotels/Restaurants/Commercial establishment shall not be made except with prior permission of the Executive Engineer in writing.

Rule - 11. Billing and payments

(1)     Billing for all metered water supply service water connections shall commence from the date of installation of meter.

(2)     All consumers provided with a metered water supply service connection shall pay the applicable fees for water charges and other applicable charges as per the notification in force.

In case there is no consumption during the month, minimum consumption charges shall be applicable.

(3)     The water supply bills shall be clubbed with the bills for other services provided by PWD. It shall be treated as one bill for all the purposes of payments, recovery, penalty and fine imposed under the Act and the billing should commence from the immediate billing cycle including sewerage charges wherever applicable.

(4)     The bill shall be issued normally every month or as per periodic billing cycle and shall be paid within a due date specified therein, failing which, it shall attract delayed payment charges to be levied and a subsequent action entailing fines, penalties and costs, as the case may be.

(5)     The Assistant Engineer shall be the competent authority to approve change in category of the consumer to appropriate category at the request of the consumer or during verification/survey as the case may be.

(6)     The bills to be issued as per the billing cycle and the consumers watch the timely receipt. If the bills are not received within a period of seven days from normal date of issue, the consumer shall, in his own interest enquire about it from the local office of the Assistant Engineer in whose office the bills are prepared. The fact that the consumer has not received the bill will not absolve his liability from payment of charges and other payments due from the consumer for the services availed. Duplicate bill shall be obtained from the Assistant Engineer in case of non-receipt of bill.

(7)     If the consumption is less than the minimum consumption, minimum consumption units charges shall be applicable. If meter reading is not accessible due to any reason or due to malfunction/non functioning of the water meter, the average reading recorded during the last three months shall be charged till the replacement of the meter or free access is made available by the consumer for meter reading wherever applicable.

Rule - 12. Disconnection and Reconnection of metered water supply connection

(1)     Nonpayment of water supply bills beyond two months shall be liable for disconnection. Immediately after disconnection of water supply, the concerned Assistant Engineer shall forward such cases to the Executive Engineer for recovery of dues being the Recovery Officer to exercise and perform all the powers and functions of a Collector under the Goa [Public Moneys] (Recovery of Dues) Act, 1986 (Act 10 of 1987).

(2)     The Executive Engineer shall take up the matter on the last working day of every month between 3 p.m. to 5 p.m. and the concerned Assistant Engineer (Revenue) shall assist the Executive Engineer for this purpose.

(3)     Disconnection of service connection shall be effected,

(i)       At the request of the consumer, if the consumer does not require water supply for more than three months or for the period mentioned in his application, provided that there are no outstanding dues. Reconnection shall be effected on payment of applicable charges and on receiving the request any time from the date of disconnection.

(ii)      If the consumer is found violating any provisions of the Act and rules made thereunder.

(iii)     If consumer who is having water connection in domestic category is found using the water for non domestic purposes.

(iv)    When there are damages or work to be carried out in the piping system and in all cases of force majeure.

(v)      If the water is found to be contaminated or un-hygienic or if there is heavy loss of water caused by a particular service connection or in a localized area.

(vi)    When entry is refused for inspection of piping system and meter reading verification, substitution or removal of the water meter.

(4)     The intermittent supply of water does not exempt the consumer from payment of minimum consumption charges fixed and the charges of the meter in case it is not removed.

(5)     When the disconnection is permanent, the additional payment if any after adjusting the security deposit shall be payable by the consumer and any balance amount shall be refunded to the consumer.

(6)     Restoration of water supply service shall be effected only after the removal of the cause for disconnection to the satisfaction of the officer who has disconnected water supply with or without serving the notice as aforesaid, and after payment of specified charges, penalties or fines as the case may be.

(7)     All the disconnected water supply connections shall have the facility of reconnection of water supply connection after clearing all the dues and if applied for reconnection by paying applicable reconnection charges.

(8)     The water supply bills may be paid through various platforms as made available by PWD for the convenience of the consumers.

(9)     The Assistant Engineer (Revenue) who has issued the bill shall correct the bill only on getting written complaint or request from the consumer quoting consumer ID and enclosing bill in dispute. After due verification of records, meters and inspection of site if necessary, the Assistant Engineer (Revenue) is authorized to effect necessary correction in the bill only in respect of clerical or arithmetical errors arising out of wrong meter reading or arrears shown wrongly. The Assistant Engineer (Revenue) shall correct all other kinds of bills where errors are attributable to any other reasons including meter found faulty after testing and reported on receiving first wrong bill, subject to the condition that net financial implication of such bill is not exceeding Rs. 15000/-. The Assistant Engineer (Revenue) shall allow not more than three installments for payment without any delayed payment charges. The Executive Engineer shall have the power for effecting corrections of similar bill beyond the amount stated above.

(10)   The Assistant Engineer (Revenue) shall scrutinize the bill and in case the meter is required to be tested necessary testing charges shall be paid by the consumer. Testing charges shall not be applicable if the testing is done within one year of installation/ /replacement of water meter supplied by the Department. Correction in the bill if necessary shall be done as stated above based on the average consumption for last three months. The corrected bill shall be issued after taking approval from the competent authority.

(11)   In case the consumer has paid the water supply bill in excess, the excess charges be adjusted in the subsequent bill(s).

Rule - 13. Issue of plumbing license to undertake plumbing works

(1)     All the work of water supply installations, plumbing and sanitary works shall be executed by the licensed plumber registered with PWD. The person seeking plumbing license shall apply to the Executive Engineer-III (PHE), PWD, Panaji and the Executive Engineer DIV-IX (PHE), PWD, Margao with the following documents viz., i) Certificate issued by Industrial Training Institute in Plumbing trade with experience certificate of minimum one year issued by PWD registered contractor and registration fees of Rs. 1000.00 in Form V hereto.

(2)     The applicant has to pass successfully practical test conducted by the Department and upon successful passing of the practical test, the license shall be issued by Public Works Department through Executive Engineer, Div-III (PHE), PWD, Panaji and the Executive Engineer DIV-IX (PHE), PWD, Margao to undertake all plumbing works. The license shall be valid for a period of 5 years and shall be renewed after every 5 years on payment of Rs. 500.00 per renewal by the registered plumber.

(3)     The license of the plumber or agency who have been found guilty or violating the terms and conditions of licence shall be cancelled for a minimum period of one year and if found guilty or violating twice will lead to permanent cancellation of license.

Rule - 14. Procedure for redressal of disputes

(1)     The disputes pertaining to billing or water supply connection shall be referred to Dispute Resolution Officer.

(2)     The concerned Executive Engineers-III, IX, XVII, XX and XXIV, Public Works Department shall assist the Dispute Resolution Officer.

(3)     The Dispute Resolution Officer, on receiving the reference of dispute by the aggrieved person in writing along with fee of Rs. 100/-, shall immediately issue notice to the parties and instruct them to appear before him in person or through the authorized representative on a specified date, time and venue.

(4)     Every dispute shall be heard as expeditiously as possible and endeavor shall be made to decide the same within a period of six months from the date of receipt of notice by opposite party.

(5)     The Dispute Resolution Officer shall not hear any reference made after expiry of 180 days from arising of dispute and the Orders passed by the Officer shall be final and binding on the party.

 

FORM I

[See rule 3(1)]

APPLICATION FOR RELEASE OF WATER CONNECTION FOR DOMESTIC/SEMI-DOMESTIC, CATEGORY

Note: Following documents are enclosed to the Application Form (Tick whatever applicable/enclosed)

(1)     Location Plan/sketch with landmarks in the vicinity of applicants premises along with photograph of premises

(2)     Site plan showing boundaries, layout of the premises, water supply installations, meter box with piping arrangement for supplying potable water and pipeline layout from water supply distribution pipeline up to the meter box, duly certified by the plumber along with his certificate holding valid registered license issued by PWD

(3)     Proof of ownership and occupancy of premises for which metered water connection is required

(a)      Occupancy Certificate

(b)      Deed of Sale or

(c)      Any other document as proof of ownership/legal occupancy of premises

(d)      If (c) specify the type of document __________________

(4)     Contract to the signed between the consumer and PWD before release of metered water connection

(5)     Road cutting permission if applicable

(6)     Permission from land owner for water supply pipeline crossing or laying of water supply pipeline through the property of the land owner

SELF DECLARATION BY THE APPLICANT

(1)     I say that I have applied for new water connection for domestic/semi-domestic purpose and I shall not use water for any other purpose than that mentioned in the agreement.

(2)     I say that, I have obtained Occupancy Certificate in respect of the premises issued by ___________ which is enclosed to the application form.

(3)     I declare that there is no property dispute and there is no any prohibitary order from any Court of law against obtaining water connection to the premises.

(4)     I further undertake that in case of any dispute about the ownership of the property I shall absolve PWD from any legal battle in the Court of law.

(5)     I further undertake to pay the charges as and when demanded by PWD, and in the event of nonpayment, PWD will be at liberty to disconnect the services being provided by PWD.

(6)     I understand that sanction of connection does not acknowledge or confer any title ownership or occupancy right in favour of the applicant.

(7)     I am applying for a water connection on my own and I undertake to make provision for suitable sump and overhead tank of capacity sufficient to meet the requirement of water for at least 3 days consumption, in case of no water supply or low pressure. Necessary pump arrangement shall be invariably made by the applicant to pump water collected in the sump to over head tank. The sump shall be provided at lowest elevation at least one meter below the water meter level and away from soak-pit/septic tank. In case of no water supply or water supply with low pressure, I shall not file claim for any sort of compensation in any Court of law and I shall not insist on water supply by departmental tankers.

(8)     In case connection is found non-feasible on technical ground as per any prevalent policy of PWD, sanction may be withdrawn and may be disconnected without any notice.

(9)     The water supply would be released at the metering point subject to the availability of water (with minimum supply of water of 16.00 cu.m/month). The service connection released shall not be connected directly to the internal plumbing network of the proposed building on completion viz. kitchen toilet, bathroom etc., this office shall not be held responsible for short supply/low pressure of water at any point of time. The water connection released under domestic category shall not used for commercial category.

(10)   The water meter box with locking arrangement shall invariably be constructed at the entrance of the building (i.e. front side) or adjoining to the compound wall so as to facilitate the smooth access for meter reading by meter readers and maintenance work.

(11)   Any change in use of intended category of water/change in internal distribution network of building shall be intimated to this office.

(12)   The water connection under the commercial category as well as construction category would not be released to the proposed commercial cum residential building.

(13)   I hereby declare that all the information furnished by me is true to the best of my knowledge and if any discrepancies are found, I shall be responsible for disconnection of service by the PWD without any prior notice and any other legal action taken by PWD.

(14)   I say that what is stated above is true to the best of my knowledge and belief and nothing has been concealed or misrepresented.

Place: _______ Signature of the Applicant

Date: _______ Full Name

ACKNOWLEDGEMENT

Application form of Shri/Smt._________________________________________________ resident of ____________________ under the jurisdiction of _________________, PWD, ___________ - Goa has been received on ___________ for release of new water connection under __________ category. Application is allotted reference No. __________ to be used for all future correspondence.

Place: ________ Signature

Date: _________ Full Name

Designation

 

FORM II

[See rule 3(2)]

APPLICATION FOR RELEASE OF WATER CONNECTION UNDER NON DOMESTIC CATEGORY AND TEMPORARY/CONSTRUCTION CATEGORY

Note: Following documents are enclosed to the Application Form (Tick whatever applicable/enclosed)

(1)     Location sketch with landmarks in the vicinity of applicants premises

(2)     Site plan showing boundaries, layout of the premises, water supply installations, meter box with piping arrangement internal plumbing lines with taps, water closets, other accessories, cisterns, tanks etc., for supplying potable water and pipeline layout from the water supply distribution pipeline up to the meter box, and sanitation system duly certified by the plumber along with his certificate holding valid registered license issued by PWD.

(3)     Proof of ownership and occupancy of premises for which metered water connection is required.

(a)      Occupancy Certificate

(b)      Deed of Sale

(c)      Any other document as proof of ownership/legal occupancy of premises

(d)      If (c) specify the type of document __________________

(4)     Contract to be signed between the consumer and PWD before release of metered water connection

(5)     Road Cutting Permission if applicable

(6)     Permission from land owner for water supply pipeline crossing or laying of water supply pipeline through the property of the land owner

SELF DECLARATION BY THE APPLICANT

(1)     I say that I have applied for new water connection for non domestic/commercial/construction purpose and I shall not use water for any other purpose than that mentioned in the agreement.

(2)     I say that, I have obtained Occupancy Certificate as enclosed to the application form.

(3)     I declare that there is no dispute on property and there is no stay from any Court of Law against obtaining water connection.

(4)     I further undertake that in case of any dispute about the ownership of the property I shall absolve PWD from any legal battle in the Court of law.

(5)     I further undertake to pay the charges as and when demanded by PWD, and in the event of nonpayment, PWD will be at liberty to disconnect the services being provided by PWD.

(6)     I understand that sanction of connection does not acknowledge or confer any title ownership or occupancy right in favour of the applicant.

(7)     I undertake to install in my internal plumbing network only through licensed plumber and I shall use "C" class pipe for water connection.

(8)     I understand that the PWD has a policy not to sanction more than one individual connection for each individual building or for each individual plot. If more than one water connections are required, I shall surrender my existing individual water connections without any preconditions and apply for additional water connection.

(9)     I am applying for a water connection on my own and I undertake to make provision for suitable sump and overhead tank of capacity sufficient to meet the requirement of water for at least 3 days consumption, in case of no water supply or low pressure. Necessary pump arrangement shall be invariably made by the applicant to pump water collected in the sump to over head tank. The sump shall be provided at lowest elevation away from soak-pit/septic tank. In case of no water supply or water supply due low pressure, I shall not file claim for any sort of compensation in any Court of law and I shall not insist on water supply by departmental tankers.

(10)   In case connection is found non-feasible on technical ground as per any prevalent policy of PWD, sanction may be withdrawn and may be disconnected without any notice.

(11)   The water supply would be released at the metering point subject to the availability of water (with minimum supply of water of 16.00 cu.m/month). The service connection released shall not be connected directly to the internal plumbing network of the proposed building on completion viz. kitchen toilet, bathroom etc., this office shall not be held responsible for short supply/low pressure of water at any point of time.

(12)   The water meter box with locking arrangement (of size 1.00X0.45X0.90metre) shall invariable be constructed near the entrance of the building (i.e front side) adjoining to the compound wall so as to facilitate the smooth access for meter reading by meter readers and maintenance work.

(13)   Any change in use of intended category of water/change in internal distribution network of building shall be intimated to this office.

(14)   The water connection under the commercial category as well as construction category would not be released to the proposed commercial cum residential building.

(15)   I hereby declare that all the information furnished by me is true to the best of my knowledge and if any discrepancies are found, I shall be responsible for disconnection of service by the PWD without any prior notice and any other legal action taken by PWD.

(16)   I say that what is stated above is true to the best of my knowledge and belief and nothing has been concealed or misrepresented.

Place: _______ Signature of the Applicant

Date: _______ Full Name

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ACKNOWLEDGEMENT

Application form of Shri/Smt._____________________________________________________ resident of ____________________ under the jurisdiction of _________________, PWD, ___________ - Goa has been received on ___________ for release of new water connection under __________ category.

Application is allotted reference No. __________ to be used for all future correspondence.

Place: ________ Signature

Date: _________ Full Name

Designation

 

FORM III

[See rule 6 (6)]

APPLICATION FORM FOR ISSUE OF WATER AVAILABILITY CERTIFICATE

To,

The Assistant Engineer,

__________________________

Sub:- Request for issue of Water Availability Certificate.

Sir,

I/We have proposed construction of _______________________ under Survey No. ___ of village ____________________ taluka ____________________ in _____ District of State of Goa. The proposed project consists of ____________ and the daily requirement of water for domestic and non domestic consumption is _____.

I/We request you to consider our application dated _______ for issue of Water Availability Certificate for the above proposed project and the same is tentatively scheduled for completion by _______.

I/We kindly inform you that the work of laying of water supply pipeline shall be executed by us as per your directions and deposit of applicable charges/the work to be executed by PWD and the cost incurred towards the same shall be recovered from consumer. Maintenance of the pipeline, if any, shall be recovered through Monthly Bills from the occupants who are served through this pipeline in addition to the applicable water charges and it shall be our responsibility to intimate these charges to the occupants or owners well in advance.

It is requested to kindly issue Water Availability Certificate at the earliest.

Signature of the applicant

 

FORM IV

[See rule 8(1)]

APPLICATION FORM FOR CHANGE IN NAME OF WATER CONNECTION

Note: Following documents are enclosed to the Application Form (Tick whatever applicable/enclosed)

(1)     Contract Form duly signed as per Annexure

(2)     Copy of latest paid water Bill

(3)     Ownership Document (Any One)

(a)      Deed of Sale

(b)      House tax Receipt in the name of the person in whose name connection is to be changed

(c)      Any other document as proof of ownership/Legal occupancy of premises.

If (c) specify the type of document __________________

SELF DECLARATION BY THE APPLICANT

(1)     I say that I am the owner of the above mentioned premises and as a proof of ownership document

I have enclosed ____________ document and I have applied for change of name for water connection.

(2)     I say that, I have purchased said house/premises vide ____________ which is executed before the Registrar of ____________________________ at ________ under registered No. ____ Volume No. _________ on __________.

(3)     I say that, there are no legal heirs having any ownership rights on the said house/premises.

(4)     In case of any dispute or litigation which arises due to the said change of name, I fully authorize the Public Works Department to revert the water supply connection to the previous name or disconnection of water supply.

(5)     I State that the latest water supply bill is paid and I agree to clear any dues/arrears/security if any against the said water supply connection.

(6)     I say that I shall be solely/fully responsible for any objection/claim and further I keep myself binding to accept/obey all orders of PWD Authorities in connection of such objection/claim raised.

(7)     I say that I undertake to provide sump and pumping arrangement if applicable and in case of no supply or low pressure of water I shall not insist on water supply by Departmental tankers.

(8)     I shall not use potable water for any other purpose other than mentioned in this application form.

(9)     I shall not hold the Public Works Department or its Official Responsible, if any litigation arises due to the change in name. I further state that I indemnify the Public Works Department against any loss/claim/expenses which may be incurred due to the change of name.

(10)   I say that what is stated above is true to the best of my knowledge any belief and nothing has been concealed or misrepresented.

Place: _______ Signature of the Applicant

Date: _______ Full Name

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ACKNOWLEDGEMENT

Application form of Shri/Smt._________________________________ with Consumer No. _______________ under the jurisdiction of _______________________, PWD, _____________ - Goa at present in the name of ____________________ (Original owner) has been received on ___________ for change of name to _______________________________ .

Application is allotted reference No. __________ to be used for all future correspondence.

Place: ________ Signature

Date: _________ Full Name

Designation

 

FORM V

[See rule 13 (1)]

APPLICATION FORM FOR PLUMBING LICENSE

Note: Following documents are enclosed to the Application Form (Tick whatever applicable/enclosed)

(1)     Address Proof (Any one)

(1)     Voter ID

(2)     Aadhaar Card

(3)     PAN Card

(2)     Identity Proof (Any one)

(1)     Voter ID

(2)     Aadhaar Card

(3)     I.T.I. Passing Certificate

(4)     No. years of Plumbing Experience

(5)     Attach Proof of Plumbing Experience

SELF DECLARATION BY THE APPLICANT

I say what is stated above is true to the best of my knowledge and belief and nothing has been concealed or misrepresented.

Place: _________ Signature of the Applicant

Date: __________ Full Name