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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of West Bengal - Subsection

Section 130(2) in West Bengal Municipal (Building) Rules, 2007

(2)
(a)Before construction of building as per sanctioned building plan, the plot-holder must submit his sewerage and, water supply plan for sanction.
(b)The following shall be observed in connection with preparation of the sewerage and water supply plan :
The sewer and water connection plan shall show the ground floor plan of the building along with the property lines, alignment of water and sewer line position of Master Trap inspection pit, Yard gully, sinks traps ground or underground water reservoir and also the departmental Manhole. A section of the underground or ground Water Reservoir shall also be given.