Section 73 in The Haryana New Mandi Townships Building Rules, 1967
73. Private sewers - [Section 4(2)(1)].
- A private sewer (not being a sewer for the sewerage of new street or a sewer for the conveyance solely of trade effluent) shall comply with the following requirements :(i)the provisions of Rule 61 (as to the material and construction of drains) shall apply to the sewer with the following modifications;(a)clause (iv) shall apply as if 16 centimetres (6.299 inches) were substituted for 11 centimetres (3.331 inches) in the last line;(b)in place of clause (vi) there shall be substituted the following requirements : "(vi) if constructed of corrosible material, it shall be suitably protected inside and outside against corrosion."(c)clause (ix) shall not apply;(ii)The sewer shall, unless, it exceeds 75 centimetres (29.528 inches) in diameter, be laid in a straight line or in a series of straight lines;(iii)where the sewer does not exceed 75 centimetres (29.528) in diameter, a manwhole shall be provided at every point at which the sewer changes either its direction or gradient and manwhole, shall be provided on every sewer at intervals not exceeding 90 metres (295.28 feet).(iv)A manwhole, shall be such size as to allow access to the sewer for rodding and shall be constructed brick work or concrete in such a manner as to execute all subsoil water, the brick work or concrete being carried up to ground level and provided with a proper iron cover;(v)all inverts to manwhole shall be formed with proper channels and benching.
