Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(2) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(2)The sewerage system of building joining the public sewer shall not include the septic tank and soak pits existing, if any. The alignment of pipes and location of manholes, inspection chambers, gully traps, as well as additions, modifications and specifications thereof, required for the sewerage system of buildings proposed to be joined by sewerage connection shall be all as advised and approved by the Assistant Engineer concerned.