Section 107 in The Punjab Capital (Development and Regulation) Building Rules, 1952
107.
- [See Chandigarh Administration Gazette dated 22.1.1993][108. Tank for industrial, chemical or other trade affluent. - A tank intended for reception or disposal of industrial chemical or other trade affluent shall be so constructed and place as not to cause pollution to any well, spring or stream of water; used or likely to be used for drinking or domestic purposes, or for the manufacture or preparation of articles of food or drink for human consumption or for the cleaning of vessels with a view to the preparation or sale of such articles. Any affluent on any premises such as industrial plots or any other processing area shall be permitted only on the permission and approval of the appropriate Ante Pollution Board.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.][109. Maintenance in state of repair. - Any building or any installation in a building shall be maintained in such a manner that it does not cause any avoidable waste or does not cause any nuisance to the public in any manner whatsoever.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
