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State of Haryana - Section

Section 104 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

104. Laying of drains [Sections 8(2) and 25(2)(f)].

- Every drain shall -(a)be of a suitable size, and if it is intended for the conveyance of foul water shall have an internal diameter of not less than four inches;(b)be laid with a suitable fall and where practicable in a direct line. The standard gradient shall be in 40 for a four inch drain and in 80 for six inch drain. The maximum and minimum gradients shall respectively be in 20 and in 80 for a 4 inch drain and in 40 and in 140 respectively, for a six inch drain.
(2)
(a)A drain shall not be constructed so as to be within or under any building, except in a case where any other situation is impracticable.
(b)Where any such drain or part thereof is constructed within or under a building such drain or such part thereof shall be laid or fixed in a direct line, where practicable and be provided with adequate means of access.
(3)Where any drain is laid under a wall, it shall be protected at the part under the wall by means of a relieving arch, flag stone, iron or any other support which shall not bear on the drain and shall be of sufficient size and strength to prevent any disturbances or other injury to such drain.
(4)A drain shall not be constructed in such a manner that there shall be within a building any inlet to such drain except such inlet as may be necessary from any sanitary fitting or any sanitary installation connected directly to such drain.
(5)Every inlet other than a ventilating pipe to such drain shall be properly trapped by a suitable and efficient trap, and such trap shall be formed and fixed so as to be capable of maintaining a water seal of -
(a)two inches where such inlet has an internal diameter of less than three inches;
(b)three inches where such inlet has an internal diameter of less than three inches.
(6)Every trapped gully shall be covered with a grating, the bars of which shall be not more than three-eight of an inch apart.
(7)A suitable and efficient intercepting trap, with a water seal of at least 4 inches, at a point as distant as may be practicable from the building as near as may be practicable to the point at which the drain may be connected with the sewer, shall be provided to such a drain before connecting it with the sewer. Such a trap shall be provided with a raking or cleaning arm, fitted with a secure and suitable stopper as a means of access to the drain between such trap and sewer, and shall be located within a manhole.