(1)Drains of masonary and other imprevious materials shall be provided for drainage of the courtyards, outhouses, and latrines at such levels as to connect properly with the public drains or cess-pool as the Council may require.(2)No drain shall pass through or under a building used for residential purposes, provided/however, that an interior courtyard may be so drained. In no case shall such a drain pass under a living room.(3)The drainage from the upper storeys and from the roof of a building used for residential purposes shall be carried down to the surface drains by means of pipes.(4)Where there are no means of drainage every interior courtyard of a masonary building for residential purposes and every open space provided under these bye-laws shall be raised at least 6 inches above the level of the centre of the nearest road, not being an embankment so as to admit easy drainage into the public drain.(5)No person shall affix or cause to be affixed to any building, owned or occupied by him any gutter, spout or other means intended for the conveyance and discharge of water or shall leave in any such building any opening for the discharge of water in such way, that the water discharge therefrom is thrown or falls upon a road or into any drain in or near a road, except through a down pipe or other suitable contrivance reaching to the level of the road or drain.
