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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Municipalities (Licences For Projections and Lease of Road Sides and Street Margins) Rules, 1969

(2)Coverings over drains shall be flush with the top of the retaining walls of the drains provided that the depth of the drains below the coverings is considered sufficient by the Secretary to carry the strom water or waste water flow. A covering slab may be laid on the top of the retaining walls in rare case where it may be necessary to do so in order that the water-way of the drain may not be restricted, or in the case where the licensing authority has no objection provided that a suitable cement concrete ramp is constructed on the street margin/road side, of the raised slab leading from the level of the top of the slab to the street/road level.