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State of Tamilnadu - Section

Section 6 in The Chennai City Corporation Building Rules, 1972

6. Buildings.

- The ground floor of every building constructed or reconstructed from the ground level shall be constructed and placed at such level as will admit of-
(a)the construction of a drain sufficient for the effectual drainage of the building into some public drain or sewer, at the time existing or projected, and
(b)the provision of the requisite communication with some sewer into which the drainage of the building may lawfully be discharged at a point in the upper half of such sewer or other drainage system into which its drainage may, lawfully, be discharged.