Section 80(2) in The Haryana New Mandi Townships Building Rules, 1967
(2)No other liquid waste shall be discharged into a septic tank. He shall in such case, cause the discharge of all other liquid wastes such as the liquid discharged from baths, lavatory basins, sinks (except slop sinks) and taps provided in connection with the said buildings or premises, to be discharged into surface drains and to be disposed of directly either by surface irrigation of garden plots or hedgerows or by passing the same direct into absorption pits or cesspools on the said premises (to be separately provided for that specific purpose) or into the nearest Township surface drain, as shall be most suitable from a Public Health point of view in the opinion of the Administrator and he shall maintain and keep all such drains, absorption pits and cesspools in a clean, sanitary conditions, to the approval of the Administrator at all times. The Administrator may in exceptional cases such as when a sufficient large-sized septic tank is provided by the owner and suitable arrangements for the disposal of the entire sewage and waste are made by him allow the owner to discharge the waste from lavatory basins bath-rooms, kitchens, etc. into the house drain for ultimate treatment in the septic tank etc.
