Section 87(1) in The Haryana New Mandi Townships Building Rules, 1967
(1)Every person who shall provide an absorption pit in connection with any building or other premises shall construct such absorption pit in such a manner and in such a position as to afford ready means of access to such absorption pit for the purpose of cleaning such absorption pit and of removing the contents thereof and in such a manner and in such a position as to admit of the contents of such absorption pit being removed therefrom and from the premises to which such absorption pit 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.
