- 31.1 No building shall be constructed on any site on any part of which there is deposited refuse, excreta or other offensive matter objectionable to the Authority. Until such refuse has been removed there from and the site has been prepared or left in a manner suitable for building purposes to the satisfaction of the Authority;31.2Wherever the dampness of a site or the nature of the soil renders such precautions necessary, the ground surface of the site between the walls of any building erected thereon shall be rendered damp-proof to the satisfaction of the Authority;31.3Any land, passage or other area within the cartilage of a building shall, if the Authority so requires, be effectively drained by surface water drains or other means;31.4If the foundation of the external wall along a Street is located at a distance less than one meters from the edge of the street or road margin including the drain;The written approval of the Authority shall be obtained for connecting any sub-soil or surface water drain to a sewer;
