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State of Haryana - Section

Section 32 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

32. Ventilation of drains.

- The drains intended for conveying "soil waste or waste water" from a building shall be provided with at least one ventilating pipe situated as near as practicable to the building and as far as practicable from the points at which the drain empties into the sewer or other means of disposal :Provided that a soil pipe from a water-closet or waste pipe from a slop sink constructed in accordance with these bye-laws may serve for the ventilating pipe of the drain, if its situation is in accordance with the bye-laws.