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 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(2) in The M.P. Bhumi Vikas Rules, 1984

(2)Size. - (i) The size of a bathroom shall not be less than 1.5 square metres. The floor area of water closet shall be 1.1 square metres with a minimum width of 0.9 metre. If bath and water closet are combined, its floor area shall not be less than 2.4 square metres with a minimum width of 1.2 metres. The area of W.C. with wash basin shall not be less than 1.3 square metres.
(ii)In case of Special Housing Scheme referred to in Rule 66 (3) (ii), the sizes of bathrooms/water closets shall be as follows:-
(a)independent water closet-1.1 m X 0.9 metre
(b)independent bathroom-1.3 m X 1.1 metres
(c)combined bathroom and closet-2.0 square metres with minimum width of 1.1 metres.
(d)Water closet with wash basin-1.3 square metres.