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[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Haryana - Subsection

Section 114(1)(b) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(b)within 200 feet from any percolation well, water course or stream used or likely to be used for drinking or domestic purposes 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 waterborne sanitary installation as a whole.