262. Construction of septic tank and sanitary privies and urinals in unsewered areas.
- Subject to the provisions of section 263 and such regulations, as may be made by the Municipality in this behalf, the Chief Officer of the Municipality may, permit in any unsewered area, the construction of septic tanks and sanitary privies and urinals connected with such septic tanks;Provided that no such permission shall be granted unless in the opinion of the Chief Officer, there is sufficient open space available for the site of such septic tank;Provided further that the disposal from septic tank shall be such as not to pollute ground water;Provided further that the Chief Officer shall require that there is adequate supply of water in overhead reservoir constructed for the purpose to flush the proposed privies and urinals.
