Section 113 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
113. Method of disposal [Sections 8(2) and 25(2)(f)].
- [Every sanitary disposal system] [Substituted for the words 'Every water born sanitry installation' vide Haryana Notification No. 19996 dated 22-12-1997.] 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 Director, be connected to a septic tank from which the effluent shall be drained of -(a)into absorption pits, or(b)by sub-soil irrigation drains :Provided that no absorption pit shall be allowed in the case of any premises or area in which domestic supply is taken from subsoil 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 expenses cause the said drainage system to be connected to this sewer.
