Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 46 in Punjab Urban Planning and Development Building Rules, 2018

46. Sewerage and Drainage.

(1)Application for connection with public sewer.-
(i)After the grant of the certificate referred to in sub-rule (5) of rule 45 or in the event of the certificate having been deemed to have been granted, every person intending to connect a drain or sewer to a public water sewer shall apply in Form 'L' to the competent authority at least seven days before the date on which connection is required.
(ii)The application under sub-rule (i) shall be accompanied by the certificate referred to in sub-rule (5) of rule 45 along with a fee, which the Chief Administrator may specify from time to time.
(iii)On receipt of the application and subject to the requirements of sub-rule (5) of rule 45, the Competent Authority shall accept or reject the application after giving the opportunity of being heard.
(iv)In the event of the required connection having been sanctioned, it shall be got connected through a registered plumber.
(1)Connection with public sewer. - Every drain or sewer discharging into a public sewer shall join the sewer obliquely in the direction of the flow of the sewer and such a connection shall be made at an existing junction in the sewer or there shall be an intersection manhole before the connection within the boundaries of the site.
(2)Material for drain and construction. - The material and methods of construction for drain shall conform to the Punjab Public Works Department Specification, 1986 Edition and if there are no such specifications laid down for any item, the same should conform to the specifications laid down for such item by the Bureau of Indian Standards/ Indian Standards Institute.
(3)Drain connection for trade effluent. - Every drain and private sewer intended solely for conveyance of industrial or chemical or other trade effluent shall be constructed of good and sound type of material unaffected by the chemical action of the effluent and shall be laid as provided in the Punjab Public Works Department Specifications or the National Building Code of India 2016 or in accordance with the instructions issued from time to time by the competent authority.
(4)Waste water pipes. - A waste water pipe from a bath, sink (not being a slope sink), bidet or lavatory basin and pipe for carrying water directly shall -
(i)not discharge as to cause dampness in the walls or the foundation of a building; and
(ii)if it discharges into a drain, be disconnected from the drain by a trapped gully with a suitable grating above the level of the water in the trap.
(5)Manholes. - (i) At every change in alignment, gradient or diameter of a drain there shall be a manhole inspection chamber, and bends and junctions in the drain shall be grouped together in a manhole as far as possible and a maximum distance between manhole and gully chamber shall not exceed six meters.
(ii)Where the diameter of a drain is increased the crown of the pipes shall be fixed at the same level and the necessary slopes given in the invert of the manhole chamber, and in exceptional cases, where the required fall is not available, connection may be made upto half the difference in the diameter that is the connecting branch sewer shall be connected with the main sewer in such a manner that full supply level of both the sewers is maintained running half the diameter of both the sewers of drain and the minimum internal size of chamber (between brick faces) shall be as follows,-
Table 54 Provisions for minimum internal sizeof Chamber
I. For depth of 0.80 meter 0.75 x 0.75 meters
II. For depth of more than 0.80 meters but notexceeding 2.1 meters 1.2 x 0.90 metres
III. For depths of more than 2.1 meters Rectangular chamber with minimum internaldimension of 1.20 x 0.90 meter
(6)Septic tank. - (i) No septic tank shall be located within thirty meters of any percolation well, water sources or stream used or likely to be used for drinking or domestic purposes or for the manufacture or preparation of any articles of food or drink for human consumption and it shall be readily accessible so as to permit cleaning operations being carried out without interference with the operation of any water borne sanitary installation as a whole.
(ii)Every septic tank shall be constructed into two separate compartments so that one compartment when required may be put out of use for cleaning purposes.
(iii)The capacity of every compartment of the septic tank shall be two and a half times the total water allowance for the total number of residents of the building.
(iv)Every inlet pipe into a septic tank shall be effectively trapped.
(v)The design of septic tank shall be in accordance with the B.I.S. (Bureau of Indian Standards) Code No. IS 2470, Part-I-1968 and IS 2470 (Part-II-1971) Code of practice for design and construction of septic tank.
(7)Absorption pits. - (i) In the matter of location every absorption pit shall conform to the same restrictions as are laid down for a septic tank under sub-rule (6) of rule 46.
(ii)No absorption pit shall have any outlet into, or means of communication with, any sewer, storm water, drain or surface drain.
(iii)The wall of every absorption pit shall be at least 0.50 metre above ground level so as to exclude effectively the entry of storm water into the absorption pit.
(iv)The absorption pit shall be constructed in duplicate so that one pit can be put out of use for cleaning purpose and the capacity of the absorption pit shall be as approved by the competent authority.
(v)The other details of the absorption pit should conform to the B.I.S. (Bureau of Indian Standards) Code No. IS 2470(Part I) 1968 Code of Practice for design and construction of septic tanks.
(vi)The absorption pits shall be provided with adequate means of access for removing the filtering media and cleaning the same.
Note. - For requirements regarding water supply, drainage and sanitation, solid waste management, gas supply shall be made as per Part 9, Plumbing Services of the National Building Code of India, 2016.