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State of Assam - Section

Section 11 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

11. Services Plan and Water Supply provisions.

(1)Plans, elevations and sections of private water supply, sewerage disposal system and details of building services, where required by the Authority, shall be made available to a scale not less than 1:200.
(2)For plots more than 10,000 sq.m the following provisions shall be made:-
(i)separate conveying system to be provided for sewerage and sullage to facilitate reuse of sullage water for gardening and washing purposes. This may require suitable storage facilities that are to be indicated on the building plans;
(ii)for recharging ground water, rainwater-harvesting provisions are to be provided within the plot, which are to be indicated on the building plans;
(iii)general specification of the proposed construction giving type and grade of material to be used, duly signed by the Architect/Engineer/Supervisor may be shown, accompanying the notice, as the case may be;
(iv)a certificate of supervision and execution of drainage/sanitary works by the Architect/Engineer/ Supervisor, as the case may be, shall further accompany the notice.