Section 2 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
2. Definitions.
- In these Bye-laws, unless the context otherwise require, -(i)"Act" means the Haryana Municipal Act, 1973 ;(ii)"anti-syphonage" means a device to preserve the water seal in traps by providing ventilation ;(iii)"cess pool" includes a septic tank, a settlement tank or other tank for the reception or disposal of foul matter from a premises ;(iv)"connection" means the junction of a foul water drain, surface water drain or sewer from a building or buildings with a public sewer ;(v)"drain" means a line of pipes including all fittings and equipment such as manholes, inspection Chambers, traps, gullies and floor traps used for the drainage of a building or a number of buildings or yards appurtenant to the building, within the same curtilage and includes a house drain ;(vi)"drainage" means removal of any liquid by a system constructed for the purpose. Drainage work means the design and construction of system of drainage;(vii)"drop connection" means a branch drain of which the last length of piping of the incoming drain, before connection to the sewer, is vertical ;(viii)"interceptor manhole or interceptor chamber" means a manhole incorporating an intercepting trap and providing means of access thereto and equipped with a fresh air inlet on the up stream end of the trap and a vent column on the down stream side;(ix)"invert" means the lowest point of the interior of a sewer or drain at any cross section. In a manhole chamber, the channel in the floor of the chamber which carries the flow of sewage through the manhole ;(x)"licensed plumber" means a person registered by the municipal committee for the purpose of these bye-laws, and possessing qualifications as given in the Schedule-I;(xi)"manhole" means an opening by which a man may enter or leave a drain or a sewer or other closed structure for inspection, cleaning and other maintenance operations fitted with a suitable cover ;(xii)"privy" means a place set apart for defecating or urinating or both, together with the structure comprising such place, the receptacle therein for human excreta and the fittings and apparatus, if any, connected therewith and includes a closet of the dry type, an acquex privy, a latrine and a urinal ;(xiii)"rain water pipe" shall mean a pipe or drain situated wholly above ground and used or constructed to be used solely for carrying rain water directly from roof surfaces ;(xiv)"rodding eye" means an access having a removable cover to enable obstructions to be cleared by means of a drain rod ;(xv)[water seal latrine] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.] and "service urinal" shall mean respectively a latrine and urinal from which the excreta are removed by manual agency and not by water carriage system;(xvi)"sewer" shall mean a closed drain, provided for the purposes of carrying the liquid waste of a household or community including human excreta otherwise known as sewage, constructed and maintained by the Government or by a local authority;(xvii)"soakage pit" means a pit suitably prepared to receive soil water or partially treated sewage for seepage into surrounding ground ;(xviii)"soil waste" means the discharge from water closets, urinals, slop sinks, stable or cowshed gullies and similar appliances ;(xix)"soil pipe" means a pipe which receives the discharge from soil fitments such as water closets, urinals, slop sinks, etc. ;(xx)"storm water drain" means any open channel or conduit whether within private premises or public premises and reserved exclusively for conveyance of rain water;(xxi)"sub-oil water drain" means a drain used or constructed to be used solely for conveying to any sewer (either directly or through another drain) water that may percolate from the sub-soil ;(xxii)"surface water drain" means a drain conveying surface water including storm water;(xxiii)"trade effluent" means the discharge, other than soil or waste from any manufacturing process ;(xxiv)"vent" means a pipe line installed to provide flow of air to or from a drainage system or to provide circulation of air within such system to protect traps seals from syphonage and back flow ;(xxv)"ventilating pipe" means a pipe which provides a safe outlet into the atmosphere for the foul gases in the drain or sewer ;(xxvi)"waste water (Sullage)" means spent water from baths, wash basins, sinks and similar appliances which do not contain human or animal excreta ;(xxvii)"waste pipe" means the pipe which receives waste water from the corresponding sanitary appliances ;(xxviii)"water-borne sanitary installations" means sanitary fitments such as urinals, latrine, water closets, bidet, slop sink, hospital, sanitary fitting such as bed pan and urinal bottle sink or other similar fittings, the solid or liquid waste from which is intended to be discharged by a flush of water, and shall include all manholes, strapes, gullies, soil pipes, waste pipes, ventilating pipes, anti-syphonage pipes and drains communicating with sewers ;(xxix)"water closet" means a closet which has a separate fixed receptacle connected to a drainage system and has separate provision of flushing from supply of clean water either by the operation of a mechanism or by automatic action:(xxx)"Executive Officer" and "Secretary" shall mean the Officer, acting for the time being, as Executive Officer, or Secretary of the committee and shall include an Assistant Secretary, if any ;(xxxi)"two pipe system" means the system in which soil and waste pipes are distinct and separate the soil pipes being connected to drain direct and waste pipes through a trapped gully. All traps of all sanitary appliances are completely ventilated in this system ;(xxxii)Words and expressions used herein and not defined in these bye-laws shall have the meanings assigned to them in the Act.
