Section 59(xii) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
(xii)Every [water seal latrine] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.] and service urinal shall be provided with a drain which shall be constructed of glazed pipes or other impervious material and shall connect the floor of the latrine or urinal with a public drain or if in the opinion of the committee this is not practicable, with a property designed soakage pit, which shall further be provided as per the provisions of these bye-laws.
