Section 52 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
52. Absorption pits.
(1)In the matter of location, every absorption pit shall conform to same restrictions as are laid down for a septic tank in bye- law 51.(2)No absorption pit shall have, any outlet into, or means of communication with any sewer, storm water drain or surface drain.(3)The walls of every absorption pit shall be at least 0.5 metre above ground level so as to exclude effectively the entry of storm water or irrigation water into the absorption pit.(4)The absorption pits shall be constructed in duplicate so that one pit can be put out of use for cleaning purpose. The capacity of the absorption pit shall be as approved by the committee.(5)Other details should conform to I.S.I. specification No. I.S. 2470 (Part I) - 1968 Code of Practice for design and construction of septic tanks.(6)Such absorption pits shall be provided with adequate means of access for removing the filtering media and cleaning the same.
