Section 80 in The Haryana New Mandi Townships Building Rules, 1967
80. Only excremental solid and liquid filths to be discharged into a septic tank - [Section 4(2)(1)(1)].
(1)Every person who shall construct a water borne sanitary installation in connection with any existing or new building or premises or carry out any work in connection therewith which shall be connected with any septic tank shall cause only the solid and liquid excremental filth from water closets, urinals and slop sinks to be discharged into such septic tank.(2)No other liquid waste shall be discharged into a septic tank. He shall in such case, cause the discharge of all other liquid wastes such as the liquid discharged from baths, lavatory basins, sinks (except slop sinks) and taps provided in connection with the said buildings or premises, to be discharged into surface drains and to be disposed of directly either by surface irrigation of garden plots or hedgerows or by passing the same direct into absorption pits or cesspools on the said premises (to be separately provided for that specific purpose) or into the nearest Township surface drain, as shall be most suitable from a Public Health point of view in the opinion of the Administrator and he shall maintain and keep all such drains, absorption pits and cesspools in a clean, sanitary conditions, to the approval of the Administrator at all times. The Administrator may in exceptional cases such as when a sufficient large-sized septic tank is provided by the owner and suitable arrangements for the disposal of the entire sewage and waste are made by him allow the owner to discharge the waste from lavatory basins bath-rooms, kitchens, etc. into the house drain for ultimate treatment in the septic tank etc.(3)He shall not cause the discharge from any water borne sanitary installation, absorption pit or septic tank to be passed into any surface drain, storm water channel, storm water drain, irrigation water channel, cesspool or unlined absorption pit or over the surface of any land, or otherwise in any manner whatsoever not laid down in these rules.
