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State of Haryana - Section

Section 66 in The Haryana New Mandi Townships Building Rules, 1967

66. Ventilating pipes be provided for foul water drains - [Section 4(1)(1)].

- The drains intended for conveying foul water from a building shall be provided with at least one ventilating pipe, situated as near as practicable to the building and as far as practicable, from the point at which the drain empties into the sewer to other means of disposal :Provided that a soil pipe from a water closet, or waste pipe from a slop sink, constructed in accordance with these bye-laws may serve from the ventilating pipe of the drain, if its situation is in accordance with the bye-law.