Section 94 in The Haryana New Mandi Townships Building Rules, 1967
94. Disposal of sewage under land. Land for subsoil irrigation - [Section 4(2)(i) and (k)].
- Every person, who shall construct in any premises, subsoil irrigation work for disposal of the effluent from a septic tank under land shall provide within the said premises a suitable area of open land, the situation extent and sub-soil of which shall have been previously approved in writing by the Administrator as suitable for the purpose, to be used as a garden in the proportion of not less than one hectare (one acre) for every 23,000 litres (200 gallons) of effluent intended to be disposed of daily, on the basis of not less than 140 litres (30.797) per head per diem for the maximum number of occupants of the buildings or premises intended to be served by the septic tank.
