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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(xiii) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

(xiii)if the urinal can be entered from within the buildings and is constructed to discharge into a soil pipe which also received the discharge from another urinal, or from a water-closet, bidet or lavatory basin, the trap of the urinal shall be ventilated by a pipe which shall-