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State of Punjab - Section

Section 907 in Punjab Jail Manual, 1996

907. Flush latrines with proper septic tanks in sufficient number.

(1)Each enclosure or each barrack shall have sufficient number of flush type latrines attached to it so that prisoners complete their latrines/bathing parade in half an hour. All flush latrines should be connected to Municipal sewerage system or have proper septic tanks.
(2)The latrine floor should be made of concrete and it should be roofed to protect from weather and partitioned for sake of decency.
(3)Vessels for urine shall, when in use, be one-third filled with water. Every latrine and place where prisoners are confined should at no time be without proper vessels. Such vessels should be thoroughly washed out and scrubbed with dry earth daily and frequently burned. All vessels for solid and liquid extreta should be tarred before being brought into use and after being burned; they should not be allowed to remain or to be used outside the latrine or urinal.