Section 11(2) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(2)For plots more than 10,000 sq.m the following provisions shall be made:-(i)separate conveying system to be provided for sewerage and sullage to facilitate reuse of sullage water for gardening and washing purposes. This may require suitable storage facilities that are to be indicated on the building plans;(ii)for recharging ground water, rainwater-harvesting provisions are to be provided within the plot, which are to be indicated on the building plans;(iii)general specification of the proposed construction giving type and grade of material to be used, duly signed by the Architect/Engineer/Supervisor may be shown, accompanying the notice, as the case may be;(iv)a certificate of supervision and execution of drainage/sanitary works by the Architect/Engineer/ Supervisor, as the case may be, shall further accompany the notice.
