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State of Haryana - Section

Section 69 in Faridabad Complex Administration Building Rules, 1989

69. Method of disposal. Sections 43(2), 57(2)(m).

- Every water borne drainage system shall be connected with the public sewer but in case no public sewer exists in the vicinity of the said premises the drainage system may as a temporary measure and subject to the previous written approval of the Chief Administrator be connected to a septic tank in his own premises from which the effluent shall be drained off -
(a)into absorption pits; or
(b)by sub-soil irrigation drain:
Provided that no absorption pit shall be allowed in the case of any premises or area in which domestic supply is taken from sub-soil water :Provided further that if at any future period a public sewer is constructed which can serve the premises, the owner shall at his own expense cause the said drainage system to be connected to the sewer.