Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Assam - Section

Section 57 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

57. Water supply.

(1)Every living unit shall have available, a supply of safe water obtained from any of the following sources:-
(i)public or municipal water if available;
(ii)a drilled, driven or dug well or tube well
(2)The total requirements of water supply shall be calculated based on the population as given below. The requirements of water supply for various occupancies shall be as specified/revised by the Authority from time to time.Table 4: Water Supply as per Occupancy
Occupancy Basis
Residential Building 5 Persons / Tenement
Other Building No. of persons based on occupant load and area offloors given in Schedule I.