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] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(1) in The Haryana New Mandi Townships Building Rules, 1967

(1)Every person, who shall provide a cesspool in connection with any building or other premises, shall construct such cesspool of good work in cement properly rendered inside with cement, and with a bricking of at least 23 Cm. (9.05 inches) of well puddled clay or of at least 15 centimetres (5.906 inches) of good cement concrete around and beneath such brick work or shall otherwise construct such cesspool or suitable material and so as to be impervious to liquids to the satisfaction of the Administrator.