Section 70 in Faridabad Complex Administration Building Rules, 1989
70. Septic tanks. Sections 43(2), 57(2)(m).
(1)No septic tank shall be located-(a)at a distance of less than 10 metres from a dwelling house or any other building used for human habitation or 25 metres from building used for work or recreation.(b)within a public thoroughfare;(c)within 60 metres from any percolation well, water course or stream used or likely to be used for drinking or domestic purpose or for manufacture or preparation of any articles of food or drink for human consumption and it shall be readily accessible so as to permit cleaning operations being carried out without interference with the operation of any water borne sanitary installation as a whole.(2)Every septic tank intended to serve a population of 24 or more persons shall be constructed into two separate compartments so that one compartment when required can be put out of use for cleaning purposes. The capacity of every compartment of the septic tank shall be 2½ times the total water supply allowances for the total number of residents of the buildings.(3)Every inlet pipe into a septic tank shall be effectively trapped.
