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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Haryana - Subsection

Section 83(1) in The Haryana New Mandi Townships Building Rules, 1967

(1)Every person who shall install a septic tank in connection with a building or other premises shall construct such septic tank in such a manner and in such a position as to afford ready means of access to such septic tank for the purpose of cleansing such septic tank and of removing the contents thereof, and in such a manner and in such a position as to admit of the contents of such septic tank being removed therefrom and from the premises to which such septic tank 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.