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 60] [Entire Act]

State of Haryana - Subsection

Section 60(2) in Faridabad Complex Administration Building Rules, 1989

(2)
(a)A drain shall not be constructed so as to within or under any building, except in a case where any other situation is impracticable.
(b)Where a drain or part thereof is constructed within or under a building, such drain or such part thereof shall be laid or fixed in a direct line, where practicable and be provided with adequate means of access.
(c)Such drains within the built area shall be either Hard Cast Iron pipes or shall be encased with 15 centimetres of cement concrete of M150 all round if any other pipe is used.