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State of Punjab - Section

Section 100 in The Punjab Capital (Development and Regulation) Building Rules, 1952

100. General.

- (i) As a minimum requirement every residential, commercial warehouse and industrial and public building shall be provided with at least one water closet unless specially exempted by the Chief Administrator. Additional fixtures shall be provided according to the requirements hereinafter prescribed.Whenever more than one water closet is required in a public building intended to be used by both sexes, separate water closet rooms with separate entrance doors shall be provided for each sex and be clearly and properly indicated.Whenever water closet rooms are provided for the exclusive use of males, urinals may be substituted for one-half of the required number of water closets.
(ii)[ Number of water closets in residential buildings. - Every single family residential building shall be provided with not less than one water closet.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
(iii)Commercial and Warehouse and Industrial Buildings. - Every commercial and warehouse and industrial building shall be provided with water closets in accordance with the requirements of the table given below :-
No. of persons working Minimum number of water closet Minimum number of urinals or sinks
1 to 9 1 1
10 to 24 2 2
25 to 49 3 3
50 to 100 5 5
Over 100 One water closet for each additional 30 persons]
(iv)Public buildings. (a) In every school or college building, there shall be provided not less than one water closet for every twenty persons to be accommodated.
(iv)[ (b) in every other public building, there shall be provided not less than one water closet for every one hundred person to be accommodated.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]
Note. - For the areas not covered under these bye-laws the provisions in the National Building Code of India shall be adhered to."