Section 6(a) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959
(a)Foul water discharge-No foul water shall be discharged from stories through pernalas in the walls but all such foul water shall be delivered to a suitable point on the ground by means of pipe of approved materials not less than 3" in diameter and shall be discharged at the feet into a proper power manhole. The expenses for the discharge of such water into a sewer or public, drain be borne by the owner where such sewer or drain exists at a distance of not more that 100 from his boundary wall.
