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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(7) in Punjab Urban Planning and Development Building Rules, 2018

(7)Absorption pits. - (i) In the matter of location every absorption pit shall conform to the same restrictions as are laid down for a septic tank under sub-rule (6) of rule 46.
(ii)No absorption pit shall have any outlet into, or means of communication with, any sewer, storm water, drain or surface drain.
(iii)The wall of every absorption pit shall be at least 0.50 metre above ground level so as to exclude effectively the entry of storm water into the absorption pit.
(iv)The absorption pit shall be constructed in duplicate so that one pit can be put out of use for cleaning purpose and the capacity of the absorption pit shall be as approved by the competent authority.
(v)The other details of the absorption pit should conform to the B.I.S. (Bureau of Indian Standards) Code No. IS 2470(Part I) 1968 Code of Practice for design and construction of septic tanks.
(vi)The absorption pits shall be provided with adequate means of access for removing the filtering media and cleaning the same.
Note. - For requirements regarding water supply, drainage and sanitation, solid waste management, gas supply shall be made as per Part 9, Plumbing Services of the National Building Code of India, 2016.