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State of Haryana - Section

Section 66 in Faridabad Complex Administration Building Rules, 1989

66. Waste water pipes. Sections 43(2), 57(2)(m).

- A waste water pipe from a bath, sink (not being a slop sink) bidet or lavatory basin and pipe for carrying of dirty water shall :-
(i)discharge so as not to cause dampness in wall or foundation of a building;
(ii)if it discharges into a drain it shall be disconnected from the drain by a trapped gully with a suitable grating above level of water in the trap; and
(iii)if it is more than 1.80 metres in length, be provided with a suitable trap.
Note. - If single system is used than the above will be suitably modified according to the National Building Code, in case of rules 55 and 66.