Section 93 in The Haryana New Mandi Townships Building Rules, 1967
93. Certificate of Administrator to be obtained - [Section 4(2)(i) and (k)].
- No person shall construct or use any drainage installation or any part thereof in which it is intended to dispose of the liquids wastes therefrom into a cesspool, unless he shall have previously obtained from the Administrator, a certificate in writing that the situation design and construction of the proposed cesspool as well as the arrangement for the effective and regular removal of the contents of the cesspool are satisfactory and approved by the Administrator, in all respect.
