Section 72 in Faridabad Complex Administration Building Rules, 1989
72. Sub-soil irrigation for disposal of effluent. Sections 43(2), 57(2)(m).
(1)No sub-soil irrigation work for disposal of effluent from a septic tank, shall be laid out within a premises till a suitable area of open land, the situation and extent and sub-soil of which is previously approved by the Chief Administrator, is set apart within the premises to be used as a farm or a garden.(2)The area set apart shall be one hectare for every 25,000 litres of effluent per day.(3)No part of any area reserved for sub-soil irrigation, shall be within a distance of 25 metres from the nearest point of any dwelling house or any other building used for human habitation or for work or for recreation.(4)No such works shall be laid out within a distance of 75 metres from any percolation well, tubewell or water course 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.
