Section 53 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
53. Sub-soil irrigation for disposal of effluent.
- No sub-soil irrigation work for the disposal of effluent from a septic tank shall be laid within a premises till a suitable area of open land, the situation and extent and sub- soil of which is previously proved by the committee, is set apart within the premises to be used as a farm or a garden.(2)The area set apart shall be one hectare for every twenty-five thousand liters of effluent par day.(3)No part of any area reserved for sub-soil irrigation shall be within a distance of 25 metres from the nearest point of any dwelling house or any other building used for human habitation or for work or for recreation and of any canal or irrigation well.(4)No such works shall be laid out within a distance of 30 metres from any percolation well, tubewell, or water-course or streams used or likely to be used for drinking and domestic purposes or for the manufacture or preparation of any articles of food or drink for human consumption.Storm Water Drainage
