Section 88 in The Haryana New Mandi Townships Building Rules, 1967
88. Design and construction of absorption pit - [Section 4(2)(1) and (1)].
- Every person, who shall provide an absorption pit in connection with any building or other premises shall construct such absorption pit of good work in cement and provided with a suitable filtering medium of such thickness as shall be approved by the Administrator, carried on a reinforced concrete perforated grid of slab built across the pit at a suitable depth and shall provide suitable means for uniformly distributing the effluent over the surface of the filter.(2)He shall cause such absorption pit to be constructed to such depth that its base shall be in porous sandy strata to the approval of the Administrator and covered with a removal roof and suitably ventilated.(3)He shall cause such absorption pit to be provided with adequate means of access for removing the filtering medium and cleaning the same.(4)He shall cause each absorption pit to be constructed in duplicate and of such capacity as shall be approved by the Administrator so that one pit may be put out of use for cleansing purposes without interference with the continuous operation of the water-borne sanitary installation as a whole.(5)He shall cause the walls of such absorption pit to be brought up to at least 25 centimetres (9.843 inches) above ground level or to such height above ground level greater than (9.843 inches) 25 centimetres so as to exclude effectually the entry of storm water or irrigation water into the absorption pit.
