Section 6(3)(e) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920

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State of Bihar - Subsection

Section 6(3)(e) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920

(e)Drainage.-In licensed houses which have water flushed latrine and urinals connected with sewers, the drains must be flushed and cleaned, and in no case shall they pass under the floors of the rooms. The drains shall be constructed of glazed earthenware pipes laid in cement, or any other materials, which will give a smooth, even, non-absorbant surface. The drains shall discharge into the street surface drains if these have been constructed to receive sullage, otherwise into a cesspool made of some impervious material and so situated that it can be easily emptied from outside the house.

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State of Bihar - Subsection

Section 6(3)(e) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920