Section 14 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
14. Prohibition of cesspool where public drain accessible.
- No cesspool shall be constructed without the written permission of the Chairman of the Sanatorium Local Authority and shall not in any case, be constructed or used where the house drain is within a distance of fifty yards from a public masonry drain and can be connected thereto.
