Section 79 in The Haryana New Mandi Townships Building Rules, 1967
79. Every water borne sanitary installation to be connected to a Town Sewer - [Section 4(2)(1)(1)].
- Every person, who shall carry out a water-borne sanitary installation or any work in connection therewith for any existing or new building or in any other premises, shall cause the same to be connected by means of a drain or drains, with a Township sewer suitable for receiving the full discharge from the said water borne sanitary installation :Provided that in any case where no town sewer exists in the vicinity of the said building, suitable arrangements should be made with the approval of the Administrator. Provided further that at any further period a town sewer be constructed along the road on which the building abuts, the owner within six calendar months of receiving notice from the Administrator to that effect at his own expenses and charges, shall cause the said water borne sanitary installation to be connected with the said township sewer either by gravity, if a suitable fall can be arranged, or otherwise by provision of a suitable pumping installation to be provided and constructed by the said owner to the approval of the Administrator. In such case the use for every septic tank, absorption pit, sub-soil irrigation works and other works for treatment or disposal of sewage effluent for ever and the owner shall at his own expenses and charges cause each and every such septic tank, absorption pit, sub-soil irrigation works and other works for treatment or disposal of sewage on the said premises to be disconnected effectually from the said water-borne sanitary installation, demolished and filled in completely.
