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] [Entire Act]

State of Haryana - Section

Section 71 in Faridabad Complex Administration Building Rules, 1989

71. Absorption pits. Sections 43(2), 57(2)(m).

(1)In the matter of location, every absorption pit shall conform to some restrictions as are laid down for a septic tank in rule 70.
(2)No absorption pit shall have any outlet into a means of communication with any sewer, storm water drain and surface drain.
(3)The walls of every absorption pit shall be at least 0.5 metre above ground level so as to exclude effectively the entry of storm water or irrigation water into the absorption pit.
(4)The absorption pits shall be constructed in duplicate so that one pit can be put out of use for cleaning purposes. The capacity of the absorption pit shall be as approved by the Chief Administrator.