Section 15 in The Goa Sewerage System and Sanitation Services Management Rules, 2010
15. Technical parameters and specifications.
(1)The sewerage system of building shall join the public sewer at angle not exceeding 60 degrees with reference to alignment of public sewer and in the direction of flow. Any variation will be the exception compelled by the site conditions, which will not give rise to any problems detrimental to the public sewer.(2)The sewerage system of building joining the public sewer shall not include the septic tank and soak pits existing, if any. The alignment of pipes and location of manholes, inspection chambers, gully traps, as well as additions, modifications and specifications thereof, required for the sewerage system of buildings proposed to be joined by sewerage connection shall be all as advised and approved by the Assistant Engineer concerned.(3)The sewer immediately at the upstream of manhole on the public sewer shall not be at a gradient flatter than 1:90 and steeper than 1:15 as far as possible.(4)The Executive Engineer shall decide about the location, specifications and other technical parameters of the manhole or inspection chamber, in the event more than one building sewerage systems are to be joined with one and the same manhole on public sewerage system. This manhole or inspection chamber shall not be constructed in any of the privately owned premises of the parties or consumers concerned. The Executive Engineer shall connect or extend the sewerline to any other premises to facilitate additional connections to the manhole or inspection chamber, so constructed by other consumer. No cost adjustment shall be effected for the previous consumers in such cases.(5)The characteristics of the wastewater/sewage, which can join the sewerage system shall be as per the Schedule appended to these rules. Relaxation or tightening of these standards for entry of wastewater/sewage into the public sewer shall be as per the advice to the Government by the Technical Committee in respect of specific cases. The Government may approve or reject the recommendations of the Technical Committee for the reasons recorded in writing.(6)Unless otherwise advised by the Technical Committee, the following categories of wastewater/sewage shall not be connected to the public sewer system, notwithstanding the fact that they meet the standards/specifications/characteristics as laid down hereinabove.(a)Storm water, surface water, ground water, roof run-off, or sub-surface polluted water.(b)Liquid or liquefied wastewater/sewage resulting from all categories of hazardous wastes specified in the Schedule to the Hazardous Waste (Management and Handling) Rules, 1989 and amendments thereof.(c)Industrial effluents not treated to the standards laid down by the Goa State Pollution Control Board.(d)Bio-medical wastes in liquid or liquefied form and wastewater/sewage resulting out of liquid ash after incineration.(e)Leachet or any liquefied discharges from the process on solid waste.(f)Any other wastewater/sewage causing disruption or nuisance by virtue of its entry into the public sewer system.
