Section 6A(A) in The Municipal Council (Erection and Re-erection of Building) (First Amendment) Bye-laws, 2004
(A)Ordinary Buildings (Ground + First Floor). - 1. Percolation pits of 30 to 45 centimetres diameter and a depth adequate, not less than 1 metre to recharge the ground shall be made. This pit shall be filed with suitable filter material such as well burnt broken bricks (or pebbles) up to 15 cm. from top. The top 15 cm. shall be filled up with coarse sand. The top of this pit shall be covered with perforated RCC slab or of any other material, wherever considered necessary. The number of such percolation pits shall be provided on the basis of 1 pit per 30 square metres of available open terrace area of plinth area. The cross distance between the pits shall be minimum 3 metres.
