Section 114 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
114. Septic tanks [Sections 8(2) and 25(2)(f)].
(1)No septic tank shall be located-(a)at a distance of less than 90 feet from a dwelling house or any other building used for human habitation or for work or recreation or within a public thoroughfare;(b)within 200 feet from any percolation well, water course or stream used or likely to be used for drinking or domestic purposes or for manufacture or preparation of any articles of food or drink for human consumption and it shall be readily accessible so as to permit cleaning operations being carried out without interference with the operation of any waterborne sanitary installation as a whole.(2)Every septic tank intended to serve a population of 24 or more persons shall be constructed into two separate compartments so that one compartment when required can be put out of use for cleaning purposes. The capacity of every compartment of the septic tank shall be 2½ times the total water supply allowance for the total number of the residents of the building.(3)Every inlet pipe into a septic tank shall be effectually trapped.
