Section 50 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
50. Method of disposal.
(1)Every water borne drainage installation shall be connected with the sower but in case no sewer exists in the vicinity of the said premises, the drainage work may be as a temporary measure and subject to the previous written approval of a committee be connected to a septic tank from which the effluent shall be drained of:-(a)into absorption pits ; or(b)by sub-soil irrigation :Provided that no absorption 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 sewer is constructed which can serve the premises, the owner shall at his own expense construct the said drainage work to be connected to the sewer.(2)[ Effective arrangements shall be made to treat the effluents from the sewer system so as to ensure that the untreated effluents do not enter any canal, river or water body.] [Added by Haryana Notification No. S.O. 82/H.A.24/1973/Section 200 and 214/2002. dated 11.10.2002.]
