Section 116 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
116. Subsoil irrigation for disposal of effluent [Sections 8(2) and 25(2)(f)].
(1)No subsoil irrigation work for disposal of effluent from a septic tank shall be laid out within a premises till a suitable area of open land, the situation and extent and subsoil of which is previously approved by the Director, is set apart within premises to be used as a farm or a garden.(2)The area set apart shall be one acre for every 2,000 gallons of effluent per day.(3)No part of any area reserved for subsoil irrigation shall be within a distance of 90 feet from the nearest point of any dwelling house or any other building used for human habitation or for work or for recreation and of any canal or irrigation well.(4)No such works shall be laid out within a distance of 250 feet from any percolation well, tubewell or watercourse or stream used or likely to be used for drinking or domestic purposes or for the manufacture or preparation of any articles of food or drink for human consumption.Connection With Public Sewer
