Section 109 in The Haryana New Mandi Townships Building Rules, 1967
109. Open drains - [Section 4(2)(i) and (1)].
- Every open or surface drain provided in connection with a building having a dry system of latrines shall conform to one of the following requirements -(i)it shall be of the Punjab Public Health Circle standard, shall be semicircular in section upto 15 centimetres (5.906) diameter and V shaped in larger section, shall be built in its cunettee sec with non-absorbent material e.g. cement concrete of a mix not leaner than 1:2½:5 (one part cement 2½ part sand, 5 parts coarse aggregate comprising over burnt brick ballast or gravel or "bajri" of size not exceeding 20 millimetres (0.7874 inches) and shall be suitably protected by brick reimbursements laid in 1:5 cement sand mortar;(ii)it shall be glazedware channel conforming to either British Standard Specification No. 65-1937 or No. 540-1937 and laid in 1:5 cements : sand mortar;(iii)it shall be built in brick in semicircular or V-shaped section, the inner surface being rendered with cement sand mortar 1:2 not less than 6 millimetres (0.2362) inches in thickness and the drain suitably protected by brick reimbursement laid in 1:5 cement sand mortar.The Schedule(See Rule 106)Qualifications for the licensing of plumbers.One of the following or higher qualifications shall be considered essential for the licensing of plumber -(1)Member of the Royal Sanitary Institution (England or any equivalent registration in any other foreign country).(2)Diploma in Sanitary Engineering from Victoria Jubilee Institution of Bombay or from any other recognised institution.(3)Diploma in Civil Engineering from any recognised college or institution.(4)Licensed plumber of at least 5 year's standing with Bombay Municipal Corporation, Delhi Water and Sanitary Board, Madras Corporation or Calcutta Corporation.(5)Five year's practical experience in sanitary installation with a firm of repute or under a licensed plumber and passing a practical test to the satisfaction of Administrator, New Mandi Township, Haryana.Form A(See Rule 5)Notice to build under building rules framed under Section 4(2) of the Punjab New Mandi Townships (Development and Regulation) Act, 1960.ToThe Administrator,Haryana New Mandi, Townships,__________________Sir,I/We hereby apply for permission to execute work of erecting/re-erecting a building of the following description -
