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] [Entire Act]

State of Haryana - Section

Section 83 in The Haryana New Mandi Townships Building Rules, 1967

83. Position of septic tank to allow removal of contents therefrom - [Section 4(2)(1)(1)].

(1)Every person who shall install a septic tank in connection with a building or other premises shall construct such septic tank in such a manner and in such a position as to afford ready means of access to such septic tank for the purpose of cleansing such septic tank and of removing the contents thereof, and in such a manner and in such a position as to admit of the contents of such septic tank being removed therefrom and from the premises to which such septic tank may belong, without being carried through any dwelling house or public building or any building in which any person may be or may be intended to be employed in any manufacture, trade or business.
(2)Septic tank not to communicate with drains - He shall not in any case construct such septic tank so that it shall have by drain or otherwise, any outlet into or means of communication with any stream, water channel, sewer or surface drain.