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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(6) in Punjab Urban Planning and Development Building Rules, 2018

(6)Septic tank. - (i) No septic tank shall be located within thirty meters of any percolation well, water sources or stream used or likely to be used for drinking or domestic purposes or for the manufacture or preparation of any articles of food or drink for human consumption and it shall be readily accessible so as to permit cleaning operations being carried out without interference with the operation of any water borne sanitary installation as a whole.
(ii)Every septic tank shall be constructed into two separate compartments so that one compartment when required may be put out of use for cleaning purposes.
(iii)The capacity of every compartment of the septic tank shall be two and a half times the total water allowance for the total number of residents of the building.
(iv)Every inlet pipe into a septic tank shall be effectively trapped.
(v)The design of septic tank shall be in accordance with the B.I.S. (Bureau of Indian Standards) Code No. IS 2470, Part-I-1968 and IS 2470 (Part-II-1971) Code of practice for design and construction of septic tank.