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State of Haryana - Section

Section 110 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

110. Waster water pipes (Sections 8(2) and 25(2)(f)].

- A waste pipe from a bath, sink (not being a slop sink) bidet or lavatory basin and pipe for carrying of dirty water, shall -
(i)discharge so as not to cause dampness in a wall or foundation of a building;
(ii)if it discharges into a drain it should be disconnected from the drain by a trapped gully with a suitable grating above the level of the water in the trap, and
(iii)if it is more than 6 feet in length, be provided with a suitable trap.