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State of Uttar Pradesh - Section

Section 93 in The Greater Noida Industrial Development Area Building Regulations, 1992

93. Water supply and drainage.

(a)In case of a plot for a farm house having dwelling units the owner thereof shall be responsible to make lawful arrangements for potable water in the farm house.
(b)The owner shall be responsible to provide drains in the farms house to be used for rain water and in case of dairy farm open or closed sanitary drains to clean sheds, as may be required by the Authority.
(c)The owner shall be responsible to provide septic tank with necessary dispersion trenches for disposal of human and animal wastes in the farm house within his own premises.
(d)The dispersion trenches of the septic tank shall be 15 metres away from an open well to prevent surface pollution and 4.5 metres from the boundaries of the farm house.