Section 13 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
13. Privy on upper floor.
- No person shall build -(a)a privy on any upper floor of a building unless it be of the water closet type:Provided that if a private sweeper is maintained, the Chairman of the Sanatorium Local Authority may give permission in writing for erecting a served privy containing a commode;(b)a room other than a bath-room or privy over or below a served privy;(c)a "sandas" or drop privy.
