Section 83(2) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
(2)Every group housing scheme/apartment and commercial complexes/institutional buildings shall be provided with installation of system of recycling of wastewater from bathrooms and kitchen sinks (excluding water closets) The final treatment plant shall recycle water which shall be reused for purposes other than drinking such as gardening, landscaping, and washing of roads/pathways and so on. Accordingly the space for a wastewater treatment plant is mandatory to be proposed in the layout and constructed as per the approved norms and specifications in case of,-(a)residential layouts, areas admeasuring 4,000 sq.m. or more;(b)group housing/apartment building if the area admeasures 2,000 sq.m. and above or if the consumption of water is 20,000 liters per day or if it is a multi-storied building with 20 or more apartments;(c)commercial complexes / institutional / hotel and lodges/industrial buildings etc. if the built-up area is 1,500 sq.m. and more or water consumption is 20,000 liters per day;(d)hospitals/nursing homes with 40 or more beds.
