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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Haryana - Subsection

Section 91(1) in The Haryana New Mandi Townships Building Rules, 1967

(1)Every person, who shall provide a cesspool in connection with any building or other premises shall construct such cesspool in such a manner and in such a position as to afford ready means of access to such cesspool for the purpose of cleaning such cesspool and of removing the contents thereof in such a manner and in such a position as to admit the contents of such cesspool being removed therefrom and from the premises to which such cesspool may belong without being carried through any dwelling house or public building or any building in which any person may be or may be intended to be employed in any manufacture, trade or business.