Section 12 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
12. Private privies.
- Every building shall have one or more private privies. Every privy shall :-(a)be situated at a distance of not less than six feet from the nearest habitable room and not less than fifteen feet from the cook-house;(b)be so situated or constructed as to allow of easy access for removal or cleaning by the conservancy staff;(c)be constructed on a pucca platform rendered impervious by cement or other impervious materials raised at least nine inches above the ground level and with an inclination of not less than half an inch in a foot towards the drain;(d)be provided for night-soil and urine with separate removal watertight receptacles of a shape and size to be approved by the Chairman of the Sanatorium Local Authority in writing and so placed that there base may not be below the drainage level;(e)be so constructed as to leave a space of at least three square feet for ventilation between the walls and roofs, or in the alternative be ventilated by windows of sufficient size; and also to leave space of at least 6 inches between the lower end of the door and floor to allow of thorough ventilation;(f)be provided with an adequate pucca drain for the discharge of water from the platform to a sewer of cesspool, with a spout six inches long where it discharges.
