Section 38 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
38. Provision of trap
(1)There shall be no traps in any soil or ventilating pipes, nor between any other pipe and drain to which it is connected but every sanitary fitments connected to a soil pipe, ventilating pipe or drain shall be provided with a trap, so constructed as to be capable of maintaining a sufficient water seal.(2)In no such drain shall be constructed or fixed any trap which becomes unsealed on the removal of the cover.(3)All gullies, traps, gratings, covers or other appliances shall conform to specifications mentioned in bye-law 30.
