Section 20 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
20. Water borne sanitary installation.
(1)It shall be compulsory to have a water borne sanitary installation wherever committees sewer lines are available and without that no plan shall be approved.(2)In the absence of a fewer line in the locality, the house-owners can be allowed to use the present conservatory methods of night soil disposal and where the plot areas are less than 300 square metres method of disposal should conform to the provisions laid down in bye-law 59.(3)Where the plot area is 300 square metres or more, the house-owner shall install a dug well type latrine (Bucket flush latrine) or a septic tank in accordance with the provisions of bye-law 51.
