Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 13 in U.P. Kshettra Panchayats and Zila Panchayats (Erection and Re-Erection of a Building or Making or Enlarging of a Well Within a Controlled Rural Area) Rules, 1974

13. Wells for drinking water [Section 164 (1) read with Section 237].

(a)The wells intended to supply water for human consumption or domestic purposes shall comply with the following requirements :
The walls shall be-
(i)not less than 15.25 metres away from an earth closet or privy;
(ii)not less than 18.29 metres away from a cesspool or borehole type latrine;
(iii)so situated that contamination by any other source is prevented;
(iv)of a minimum internal diameter of 91 metre;
(v)Pucca throughout; '
(vi)raised above the ground level by a pucca parapet wall running throughout the circumference of well up to the height of .91 mts. and the ground adjacent to the parapet shall be brick or cement lined to a distance of 1.21 mts. all around, with a suitable slope to allow water to drain off.
(b)Inner lining-The inner surface of the well shall be made impervious by a cement or lime mortar up to a depth 1.83 mts. from the ground level.
(c)Community wells-The wells used collectively by the community of at least fifty persons shall have a minimum diameter of 1.5 mts. and the ground adjacent to the parapet shall be lined with brick or cement up to a distance of 1.52 mts. all around and where necessary separate chabutaras for bathing and washing clothes should be provided. A pucca outlet drain of at least 22.9 cm. wide and 30 cm. deep should be provided all around the parapet. The pucca chabutra around the well shall be given a suitable slope to allow water to drain off.