Section 53 in Bihar Coal Mining Area Development Authority Rules, 1988
53. Other provision for Drains.
- Drains of masonry or other impervious materials shall be provided by the owners for the drainage of courtyard and out houses and privates and this shall be at such level as to connect properly with the public drains. No drains shall pass through or under a building for residential purpose, provided that interior courtyard may be so drained. But in no case shall such a drain pass under a living room.
