Section 11 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
11.
The licensee shall provide suitable means of drainage to the building and also sanitary convenience of such description and design as may be prescribed on the recommendation of the Health Officer for exclusive use of person of each sex according to the scale shown in Appendix I and shall cause the same to be maintained in good order and sanitary conditions.
