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State of West Bengal - Section

Section 121 in West Bengal Municipal (Building) Rules, 2007

121. Water tanks and cisterns.

— (1) A tank or a cistern constructed with a building and intended for storage of water for human consumption or domestic purpose shall comply with the following requirements :—(i)the Authority shall supply water at the ground level only and any arrangement for lifting the water by means of pumps to a suitable height and distribution of water in the building shall have to be done as per approval of the Authority. For this purpose, construction of house tanks shall be made at suitable levels in every household operated by properly checked ball valves;(ii)no household up tap connections should be taken direct but through house tank.
(2)The tank of high level for distribution of water in the premises shall be constructed of metal reinforced cement concrete or lined with metal or metal sheets and be of such a design, weight and quality as has been approved by the Authority. The tank or cisten at ground level or below ground level for receiving supply from the water mains is to be constructed in the wider side and/or the back space (leaving) 1.52 m for the back boundary line or within the built up area or partly between the side space, back space and the built up area. The depth of foundation of the tank shall not exceed 0.75 m (2'-6") from the ground level, the ground level being taken as 8 cm (0'-3") above the abutting footpath. This tank shall be water tight, properly covered over and shall be constructed of reinforced concrete or brick work in cement mortar or designed according to a manner approved by the Authority and shall be rendered inside with cement mortar.
(3)The tank shall be provided with a draw off pipe, tap or other apparatus the invert of which shall be not more than 5 cm (2 inch) high from the bottom of the tank.
(4)The tank shall be provided with an overflow pipe which shall—
(a)be so located and fitted as to prevent entry of animals and insects;
(b)not be connected to a drain or sewer;
(c)have an open end to permit the overflow pipe to serve also as a warning pipe;
(d)have to be so located that it is open for inspection by any person authorized by the Authority:
Provided that, in the case of any building specified in sub-rule (2) of rule 93, the tank or cistern at ground level or below ground level is to be constructed in any space excepting fixed from open space.