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State of Punjab - Section

Section 30 in Punjab Urban Planning and Development Building Rules, 2018

30. Part Building requirement.

- This part sets out the standard space requirements of various parts of a building (for all types of buildings-low/high rise), namely:-
(1)Plinth. - (i) Main Building(s). - The plinth level for residential plots shall be kept as 900mm and for all other buildings shall be kept as 450 mm from the crown of the adjoining road in front or as specified by the Competent Authority from time to time:Provided that for a detached building, the plinth level may be more than 450mm:Provided further that the level of front courtyard of any building shall not exceed 450 mm and the ramp from the front road to the courtyard shall be within the plot boundary.
(ii)Interior Court Yard. - Every interior courtyard shall be raised at least 150 mm above the determining ground level and shall be satisfactorily drained.
(2)Space requirement of different component of a building. - Minimum size, width and height of different components of building(s), low/high rise as given below in Table 34 and Table 35, namely:-
Table 34:Minimum requirements of different component of a building
S.No. Components of building Minimum requirement
    Area(sq.m) Width (m) Clear Height (m)
I. Habitable room 9.5 2.4 2.75
II. kitchen:where separatediningarea is providedwhere there isseparate store is providewhere dinning included 5.04.57.5 1.81.82.1 2.75
III. Bathroom 1.8 1.2 2.1
IV. water closet(w.c) 1.2 0.9 2.1
V. combined bath and w.c 2.8 1.2 2.1
VI. Store 3.0 1.2 2.2
VII. Garage 18 3.00 2.4
VIII. Single occupancy Hostel Room 7.5 2.1 2.75
IX. Single occupancy Servant Room 7.5 2.1 2.75
Note. - (a) Where two rooms are attached, one of these shall not be less than 9.5 sq.m and the other not less than 7.5 sq.m with a minimum width of 2.1 m.
(b)In the case of pitched roof, the average height of rooms shall not be less than 2.75 m. The minimum clear head room under a beam, folded plates or eaves shall be 2.4 m.
(c)In the case of air-conditioned rooms, a height of not less than 2.4 m measured from the surface of the floor to the lowest point of air conditioning duct or the false ceiling shall be provided:
Provided that the requirements of above table shall apply to residential, business and mercantile buildings. For educational and industrial buildings, the minimum requirements are mentioned in table below:
Table 35: Minimum height requirement foreducational and industrial buildings
S.No. Type of building Minimum Ceiling Height
I. Educational building 3.6 m
II. Industrial Buildings 3.6 m, except when air-conditioned where it is3m
III. Religious Building 3.6 m
(3)Lighting and ventilation of rooms. - (i) Rooms shall have, for the admission of light and air, one or more openings, such as windows and ventilators, opening directly to the external air or into an open Verandah.
(ii)Notwithstanding the area of openings obtained through above sub-rule (3) of rule 26(1), the minimum aggregate area [see Notes(a) to (c)]of such openings, excluding doors inclusive of frames, shall be not less than one-tenth of the floor area.
Notes. - (a) If a window is partly fixed, the open able area shall be counted.
(b)No portion of a room shall be assumed to be lighted, if it is more than 7.5 m away from the opening assumed for lighting that portion.
(c)The area of openings above shall be increased by 25 percent in the case of a kitchen.
(d)In bathroom or water closet have a window or ventilator, opening to a shaft or open space, of area not less than 0.3 m2 with side not less than 0.3 m.
(e)No room containing water-closets shall be used for any purpose except as a lavatory and no such room shall open directly into any kitchen or cooking space by a door, window or other opening. Every room containing water-closet shall have a door completely closing the entrance to it.
(f)Mechanical light and ventilation shall be permissible as per National Building Code of India, 2016, as amended from time to time.
(4)Ledge or Tand. - (i) Height. - The minimum head-room of ledge or Tand/ loft shall be 2.2 m. The maximum height of loft shall be 1.5 m.
(ii)Size. - A ledge or Tand/loft in a habitable room shall not cover more than 25 percent of the area of the floor on which it is constructed and shall not interfere with the ventilation of the room under any circumstances.
(5)Mezzanine Floor. - (i) Height. - It shall have a minimum height of 2.2 m. with no beams or protuberances below 1.8 m.
(ii)Size. - The minimum size of the mezzanine floor, if it is to be used as a living room, shall not be less than 9.5 m2. The aggregate area of such mezzanine floor in a building shall in no case exceed one-third the plinth area of the building.
Notes. - (a) A mezzanine floor may be permitted over a room or a compartment, provided;
(b)It conform to the standard of living rooms as regards lighting and ventilation in case the size of mezzanine floor is 9.5 m2 or more;
(c)It is so constructed as not to interfere under any circumstances with the ventilation of the space over and under it;
(d)Such mezzanine floor is not subdivided into smaller compartments;
(e)Such mezzanine floor or any part of it shall not be used as a kitchen; and
(f)In no case shall a mezzanine floor be closed so as to make it liable to be converted into unventilated compartments.
(6)Basement. - [(i) The multi-level basement in plots of an area above 2025 sq.m shall be allowed below the ground and beyond the building line at ground level subject to a clear minimum front margin of 4.5 m and side and rear margins of 3 m, subject to the provision of mechanical ventilation and all safety provisions and drainage. However, it is essential that the basement top slab below the external circulation at ground level should be designed for fire fighting vehicular loads as given in clause 4.6 of Part III of the National Building Code of India, 2016, as amended from time to time. The owner or the applicant, as the case may be, shall be bound to execute indemnity bond in the favour of competent authority as specified in annexure 21. [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]
(ii)In case of plot size upto 2025 sq.m, single storey basement is allowed upto zoned area subject to the condition that the owner shall leave minimum 2.44 m (8'-0") setback from the boundary wall of the plot:
Provided that the above condition of 2.44 m (8'-0") setback from the adjoining plot shall not be mandatory if adjoining plot does not have a building upto 2.44m from the plot line.]
(iii)Basement shall not be allowed in the case of No construction Zone/Area or Master Plan Green area or any other restricted area/zone under the provision of any other Act/policy of the State or Central Government.
(iv)Other conditions. - The following are the conditions for the basement, namely:-
(a)First level basement area may be used for habitable purposes subject to the condition that mandatory parking norms are fulfilled and compliance of all requirements for fire safety in accordance with Part 4- Fire and Life Safety of the National Building Code of India, 2016, as amended from time to time and necessary measures for required lighting, ventilation and water supply, drainage and sanitation is ensured;
(b)The minimum height of basement shall be 2.40 meters measured from the finished level of the floor to the under surface of the beam, joist girders or any other horizontal structural member. However, if basement is used for habitable purpose than the minimum height and space requirement of that area shall be as per sub-rule (2) of rule 30 of these rules;
(c)Adequate ventilation shall be provided for the basement. Any deficiency may be met by providing adequate mechanical ventilation in the form of blowers, exhaust fans, air conditioning system and conform to fire safety and structural safety;
(d)[ The minimum height of the ceiling of first level basement shall be 0.9 meters and maximum 1.2 meters above the average surrounding ground level, except convenient shopping. However, if sunken court is provided for light and ventilation then the same shall not be mandatory.] [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).];
(e)Adequate arrangement shall be made that surface drainage does not enter the basement;
(f)There shall be provisions of sufficient doors in case the basement is used for habitable purposes and maximum travel distance from any point to the door shall not exceed 15 meters;
(g)In case, where the basement is allowed beyond the building envelope as per sub-rule (6) of rule 30, then the level of the basement shall be at the ground floor level and the slabs should be designed to bear the load of fire tenders;
(h)The walls and floors of the basement shall be watertight and be so designed that the effects of the surrounding soil and moisture, if any, are taken into account in design and adequate damp proofing treatment is given;
(i)The access to the basement shall be separate from the main and alternative staircase providing access and exit from higher floors. Where the staircase is continuous in the case of buildings served by more than one staircase, the same shall be of enclosed type serving as a fire separation from the basement floor and higher floors. Open ramps shall be permitted if they are constructed within the building line subject to the provision of condition (e).
(j)In the case of parking spaces provided in basement(s), at least two ramps of width and slope as per sub-rule (17) of rule 30 shall be provided, located preferably at opposite ends.
(k)Access to basements through ramps shall be permitted subject to provision of condition (e). The requirements for the ramps shall be in accordance with sub rule (17) of Rule 31 and the National Building Code of India, 2016, as amended from time to time;
(l)Parking in basement can be permitted through car lift, in case of residential building, except group housing, ramps are not mandatory. However, for other than residential building, ramps are mandatory for plot size above 3000 sq.m.
(m)For all public buildings and uses including group housing, having basement going up to more than one level, access to all levels shall also be provided through lift. The exit requirements in basements shall comply with the provisions of Part 4- Fire and Life Safety of the National Building Code of India, 2016, as amended from time to time:
Provided that in case where basement used for habitable purpose shall be counted in Floor Area Ratio.
(7)Chimneys. - The chimneys shall be built at least 0.9 m above flat roofs, provided the top of the chimneys is not below the top of the adjacent parapet wall. In the case of sloping roofs, the chimney top shall not be less than 0.6 m above the ridge of the roof in which the chimney penetrates.
(8)Parapet. - Parapet walls and handrails provided on the edges of roof terraces, balcony, Verandah, etc, shall not be less than 1.0 m and not more than 1.4 m in height from the finished floor level.Note. - The above shall not apply where roof terrace is not accessible by a staircase. However, on terrace floor in the portion where installations like Diesel Generator (DG) Set, Water Tank and other, screening parapet of a suitable height may be constructed to hide such equipment's etc and there is no need to have uniformly increased the height of the parapet.
(9)Cabin. - The size of cabins shall not be less than 3.0 m2 with a minimum width of 1.0 m. The clear passages within the divided space of any floor shall not be less than 0.75 m and the distance from the farthest space in a cabin to any exit shall not be more than 18.5 m. In case, the sub-divided cabin does not derive direct lighting and ventilation from any open spaces/ mechanical means, the maximum height of the cabin shall be 2.2 m.
(10)Boundary wall. - (i) In residential or industrial plotted development, independent floors front boundary wall shall have maximum height upto 0.9 m from the centre line of the adjoining road. However, above the boundary wall, the perforated wall such as stone jali/ iron grills/ vegetation maximum upto 0.9 m high may be constructed.
(ii)Other than above buildings, the maximum height of the boundary wall along the road or open space or park shall be 0.9 m from the centre line of the adjoining road. However, above the boundary wall, the perforated wall such as stone jali/ iron grills/ vegetation of maximum upto 0.9 m high may be constructed.
(iii)The maximum height of the solid boundary wall (i.e. side wall and back wall) shall be 1.83 m from ground level.
(iv)In case of corner plot, radius of corner boundary wall shall be minimum 5'-0" or 1/8th of the width of the adjoining road whichever is more and maximum upto 20'-0".
(v)In industrial buildings like workshops, factories, electric sub-stations, transformer stations and institutional buildings like sanatoria, hospitals, sports complex, stadium, and educational buildings like schools, colleges, including hostels, and other uses of public utility undertakings and strategically sensitive buildings, a height up to 2.4 m may be permitted on special request of the applicant. However, in case of security establishments, Jails, mental hospitals, etc. where additional height of the boundary wall is required by the applicant, the same may be allowed by the competent authority.
(vi)[ Boundary wall may be allowed to be constructed in No Construction Zone after leaving the road widening, if required, subject to the condition that the owner shall dismantle the boundary wall as and when required by any Government agency/ authority without any claim.] [Added by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).] ;
(11)Septic tanks. - Where a septic tank is used for sewage disposal, the location, design and construction of the septic tank shall conform to requirements of Part 9 -'Plumbing Services (including Solid Waste Management) and Section 2-Drainage and Sanitation' of the National Building Code of India, 2016.
(12)Office-cum-letter box room. - In the case of multi-storeyed apartments, an officecum- letter box room of dimension of 3.6 m × 3 m shall be provided on the ground floor. In case the number of flats is more than 20, the maximum size of the officecum- letter box room shall be 20 m2.
(13)Meter rooms. - For all buildings 15 m and above in height and in special occupancies, like educational, assembly, institutional, industrial, storage, hazardous and mixed occupancies with any of the aforesaid occupancies having area more than 500 m2 on each floor, provision shall be made for an independent and ventilated meter (service) room, as per requirements of electric (service) supply undertakings on the ground floor with direct access from outside for the purpose of termination of electric supply from the licensee's service and alternative supply cables. The door/ doors provided for the service room shall have fire resistance of not less than two hours.
(14)Staircase or exit requirements. - The number of staircases in the building(s) shall be determined on the basis of the occupant load, travel distance, dead end restriction subject to minimum two staircases in respect of buildings identified under these rules:Provided that where the travel distance and other requirements are complied with, one shall be a fire exit staircase out of two staircases.The following Building(s) shall have minimum of two staircases:
(i)Building(s) of 15m in height or above, and
(ii)Special buildings, such as,
(a)hotel, educational, institutional, business, mercantile, industrial, storage, hazardous and mixed occupancies, where any of these buildings have floor area more than 500 m2 on any one or more floors;
(b)educational buildings having height 9 m and above;
(c)institutional buildings having height 9 m and above;
(d)all assembly buildings;
(e)buildings having area more than 300 sq.m of incidental assembly occupancy on any floor; and
(f)buildings with two basements or more, or with one basement of area more than 500 m2.
(iii)All exit staircases shall discharge, at the level of exit discharge, to the exist discharge, either,
(a)directly, or
(b)through an exit passageway, or
(c)through a large lobby.
At least 50 percent of the staircases shall discharge as per (a) and/or (b) above.The minimum width, minimum tread width and maximum riser of staircases for buildings shall be as given in sub-rule (15) of rule 30
(15)Staircase requirement. - (i) Minimum clear width. - The following minimum width shall be provided for staircases for respective occupancies, namely:-
(a)Residential plotted/ independent floors :
For plot size upto 150 sq.m : 900 mmFor plot size above 150 sq.m : 1000 mm
(b)Residential (lodging and rooming houses, dormitories) : 1250 mm
(c)Apartment houses/group housing : 1350 mm
(d)Hotel : 1500 mm
(e)Assembly : 2000 mm
(f)Educational : 1500 mm
(g)Institutional: 2000 mm
(Hospitals, sanatoria, custodial, institutions, penal and mental institutions)
(h)All other occupancies : 1500 mm
(ii)Minimum tread. - The minimum width of tread without nosing shall be 300 mm. However, for one or two family dwelling, it may be reduced to not less than 250 mm.
(iii)Maximum riser. - The maximum height of riser shall be 150 mm. However, for one or two family dwelling, it may be increased maximum upto190 mm. The number of risers shall be limited to 12 per flight.
(iv)Headroom height. - The minimum head-room in a passage under the landing of a staircase shall be 2.2 m. The minimum clear head-room in any staircase shall be 2.2 m.
(16)Corridor requirement. - Minimum width provisions for passageway/corridors (clear width excluding handrail and balustrade)/ foyer, as the case may be, shall be determined such a way that it shall accommodate the entire population of the floor subject to minimum width depending upon the class of occupancy mentioned as under, namely:-
(i)Residential buildings (one or two family private dwelling): 1050 mm for single loaded (i.e. having door opening for single side of corridor) and 1500 mm for double loaded (i.e. having door opening for both side of corridor).
(ii)Residential buildings, e.g., hostels, group housing etc.: 1350 mm for single loaded and 1800 mm for double loaded.
(iii)Assembly buildings like auditoriums, theatres and cinemas: 2000 mm.
(iv)All other buildings like commercial, institutional and hotels: 1500 mm for single loaded and 1800 mm for double loaded.
(v)Hospital, Nursing Homes, etc.: 2400 mm for both single and double loaded.
(vi)Where staircase discharges through corridors and passageways, the height of corridors and passageways shall be not less than 2400 mm.
(vii)All means of exit including staircases, lift lobbies and corridors shall be naturally/ mechanically ventilated.
Note. - The above mentioned width of the corridor is the minimum width, which shall increase with increase in the occupant load of the building and shall provide as per Part 4- Fire and Life Safety of the National Building Code of India, 2016.
(17)Ramps. - (i) Ramp requirement for pedestrians, differently-abled, elderly and children. - [(a) Ramp(s) shall be compulsory in educational building (upto high/ secondary school level), In-patient Medical facilities and shall go up to the highest floor. However, it shall not be mandatory for higher level educational institute building. Minimum width of the ramp shall be as per the provisions of the sub-rule (16) of rule 30 of these rules and its gradient shall not be less than 1:12. Other provisions of the ramp shall be as per National Building Code of India, 2016: [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]Provided that in higher level educational institute building, the elevator for physically handicapped person shall be provided in accordance with the provisions of the Rights of Persons With Disabilities Act, 2016, Harmonised Guidelines and Space Standards for Barrier-Free Built Environment for persons with Disability, 2016 and Elderly Persons and provide special arrangement for differently-able persons in fire exit staircase as per the National Building Code of India, 2016.] ; and
(b)For physically challenged/ old persons, the provision of ramp upto the plinth level shall be as per the National Building Code of India, 2016.
(ii)Ramp requirement for vehicular movement.-
(a)Open Ramps with minimum width of 6m may also be provided in the setbacks which can be sloped considering unhindered movement of fire engine and in no case, the gradient shall be less than 1:10.
(b)The ramp to basement and parking floors shall not be less than 7.2 m wide for two way traffic and 4 m wide for one way traffic, provided with gradient of 1:8 for cars and 1:15 for heavy vehicles. At curved portions of the ramp or for circular ramps, the slope should not be more than 1:12.
(c)After a 40 m length of continuous ramp, a flat surface of minimum 6.0 m length shall be provided.
(d)All and structural design/ safety aspects as per latest Bureau of Indian Standard Codes and the National Building Code of India, 2016 shall be complied along with consideration of weight of Fire Engine and its maneuverings.
(18)Exit Requirements. - In respect of width and travel distance, all aspects of exit requirements for corridors, doors, staircases, ramps shall be as per Part 4- Fire and Life Safety of the National Building Code of India, 2016.
(19)Roofs. - (i) The roof of a building shall be so designed and constructed as to effectively drain water by means of sufficient rain water pipes of size as specified in the National Building Code of India, 2016, as amended from time to time wherever required, so arranged, jointed and fixed as to ensure that the rain water is carried away from the building without causing dampness in any part of the walls, roof or foundations of the building or an adjacent building.
(ii)The rain water pipes shall be connected to a drain or a sewer which connects the rain-water pipe to the road gutter or in any other approved manner.
(iii)The rain-water pipes shall be affixed to the outside of the external walls of the building or in recesses or chases cut or formed in such external walls or in such other manner as may be approved by the Authority.
(iv)It is desirable to conserve rain water using suitable rain water harvesting techniques including by roof water collection. For this purpose, the provisions made in Part 9- Plumbing Services (including Solid Waste Management), Section 2 Drainage and Sanitation of the National Building Code of India, 2016 shall be followed.
(20)[ Sunken courtyard. [Substituted by Notification No. G.S.R.33/P.A.11/1995/Ss.43 and 180/Amd. (3)/2019, dated 04.10.2019 (w.e.f. 12.6.2018).]- Sunken courtyard up to 3 m in depth from the ground level and minimum 2 m width and minimum 10 sq.m. area as ‘light well’ within zoned area shall be permitted for light and ventilation for basement area provided that it does not interfere with the movement of fire tenders and adequate arrangements for drainage shall be provided.However, for plot size upto 2025 sq.m area, sunken courtyard may be allowed upto the boundary wall of the plot in rear courtyard subject to the fulfillment of parking and fire tender movement as required.].
(21)Fitments for drainage and sanitation. - (i) For Residences. - Dwelling with individual convenience shall have at least the following fitments, namely:-
(a)One bath room provided with a tap and a floor trap;
(b)One water closet with flushing apparatus with an ablution tap / health faucet; and
(c)One tap with a floor trap or a sink in kitchen.
(ii)The requirements for fitments for drainage and sanitation in the case of buildings other than residences shall be in accordance with Table 36 to Table 49.
Table 36: Office Building
S.No. Fixtures Public Toilets Staff Toilets
    Male Female Male Female
Executive Rooms and Conference Halls inOffice Buildings
I. Toilet suite comprising one Water Closets (WC), onewash basin (with optional shower stall if building is used roundthe clock at user's option) Pantry optional as per userrequirement Unit could be common for male/female or separate depending on thenumber of user of each facility For individual officer rooms
Main Office Toilets for Staff and Visitors
II. Water Closets (WC)     1 per 25 1 per 15
III. Ablution tab with each water closet   1 in each water closet
IV. Urinals see note see note Nil up to 61 for 7 to 202 for 21 to 453 for 46 to 704 for 71 to 100From 101 to 200,add @3%;for over 200, add @ 2.5% -
V. Wash Basins 25 25
VI. Drinking Water Fountain 1 per 100 persons    
VII. Cleaner's sink 1 per floor    
Note. - Staff and public toilet utilities are generally common in office buildings. Where public toilets are to be provided separately, similar requirements as that of staff toilet may be provided.
Table 37:Cinema, Multiplex Cinema, Concert and Convention Halls, Theatresand Stadia
S. No. Fixtures Public Toilets Staff Toilets
Male Female Male Female
I. Water Closets 1 per 100 upto 400;Over 400 add at 1 per 250 or part thereof 3 per 100 upto 200;Over 200 add at 2 per 100 or part thereof 1 for up to 152 for 16 to 35 1 for up to 122 for 13 to 25
II. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
III. Urinals 1 per 25 or part thereof - 1 for 1 to 202 for 21 to 45 -
IV. Wash Basins 1 per 200 or part thereof 1 for upto 152 for 16 to 35 1 for upto 122 for 13 to 25
V. Drinking Water Fountain 1 per 100      
VI. Cleaner's sink 1 per floor      
VII. Showers/bathing rooms As per trade requirements    
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as two-third and female population as one-third.
Table 38: ArtGalleries, Libraries and Museums
S. No. Fixtures Public Toilets Staff Toilets
Male Female Male Female
I. Water Closets 1 per 100 upto 400;Over 400 add at 1 per 250 or part thereof 3 per 100 upto 200;Over 200 add at 2 per 150 or part thereof 1 for up to 152 for 16 to 35 1 for up to 122 for 13 to 25
II. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
III. Urinals 1 per 25 or part thereof - 1 for 1 to 202 for 21 to 45 -
IV. Wash Basins 1 per 100 upto 400;Over 400 add at 1 per 250 or part thereof 3 per 100 upto 200;Over 200 add at 2 per 150 or part thereof 1 for up to 152 for 16 to 35 1 for up to 122 for 13 to 25
V. Drinking Water Fountain 1 per 100      
VI. Cleaner's sink 1 per floor      
VII. Showers/bathing rooms As per trade requirements    
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as two-third and female population as one-third.
Table 39: Restaurants
S. No. Fixtures Public Toilets   Staff Toilets  
Male Female Male Female
I. Water Closets 1 per 50 seats up to200;Over 200 add at 1 per 100 or part thereof 2 per 50 seats up to 200;Over200 add at 1 per 100 or part thereof 1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 100 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 575 for 58 to 776 for 78 to 100
II. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
III. Urinals 1 per 50 persons or part thereof - 1 for 1 to 202 for 21 to 453 for 46 to 654 for 66 to 100 -
IV. Wash Basins 1 per Water Closets (WC) 1 per Water Closets (WC) 1 per Water Closets (WC) 1 per Water Closets (WC)
V. Cleaner's sink 1 per restaurant      
VI. Kitchen sink/dish washer 1 per kitchen      
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as two-third and female population as one-third.
(c)Provision for additional and special fittings where required shall be made.
Table 40: Shopping Malls and Retail Buildings
S.No. Fixtures Public Toilets for floating population Staff Toilets in Shopping Building
Male Female Male Female
I. Water Closets 1 per 50 (min. 2) 1 per 50 (min. 2) 1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 100 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 575 for 58 to 776 for 78 to 100
II. Ablution tab 1 in each water closet
III. Urinals 1 per 50 - 1 for 1 to 202 for 21 to 453 for 46 to 654 for 66 to 100 -
IV. Wash Basins 1 per Water Closets (WC) 1per Water Closets (WC) 1per Water Closets (WC) 1per Water Closets (WC)
V. Cleaner's sink 1 per floor      
VI. Bath/showers 1 per 100 persons      
Notes. - (a) Toilet facilities for individual facilities in a shopping building should be taken same as that for office buildings.
(b)Staff toilets in the shopping buildings provide facilities for persons working in shops and building, as well as for maintenance staff.
(c)The number of persons against the fixture bath/showers represent the maintenance staff requiring such facility.
(d)Public toilet facilities are provided for a large floating population for buyers and visitors.
(e)Some Water Closets (WC) may be Indian style, if desired.
(f)Male population may be assumed as two-third and female population as one-third.
(g)Provision for additional and special fittings where required shall be made.
Table 41:Hotel
S. No. Fixtures Public Room Non Residential Staff
Male Female Male Female
I. Toilet suite comprising one Water Closets (WC),wash basin with shower or a bath tub Individual guest rooms with attached toilets -  
Guest room with common facilities
II. Water Closets 1 per 100 persons upto400;over 400 add at 1 per 250 or part thereof 1 per 100 persons upto200;over 200 add at 1 per 100 or part thereof 1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 100 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 575 for 58 to 776 for 78 to 100
III. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
IV. Urinals 1 per 50 person or part thereof - 1 for 1 to 202 for 21 to 453 for 46 to 654 for 66 to 100 -
V. Wash Basins 1 per Water Closets (WC) 1 per Water Closets(WC)2 for 16 to 353 for 36 to 654 for 66 to 100 1 for up to 152 for 13 to 253 for 26 to 404 for 41 to 57 1 for up to 12
VI. Bath (showers) 1 per 10 person or part thereof      
VII. Cleaner's sink 1 per 30 rooms, minimum 1 per floor      
VIII. Kitchen sink 1 per kitchen      
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as two-third and female population as onethird.
(c)Provision for additional and special fittings where required shall be made.
Table 42: Hospital with indoor patient ward
S. No. Fixtures Public Toilets Staff Toilets
Male Female Male Female
I. Toilet suite comprising one Water Closets (WC),one wash basin and shower stall Private room with up to 4 patient For individual doctor's/officer's rooms
For General wards, Hospital staff and visitors
II. Water Closets 1 per 5 Beds or part thereof 1 for up to 152 for 16 to 35 1 for up to 122 for 13 to 25
III. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
IV. Urinals 1 per 15 beds - 1 for 1 to 202 for 21 to 45 -
V. Wash Basins 2 for every 30 bedsor part thereof.Add 1 per additional 30 beds or part thereof 1 for up to 152 for 16 to 35 1 for up to 122 for 13 to 25
VI. Drinking Water Fountain 1 per Ward 1 per 100 person or part thereof
VII. Cleaner's sink 1 per Ward -  
VIII. Bed pan sink 1 per Ward 1 per Ward -  
IX. Kitchen sink 1 per Ward 1 per Ward -  
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as two-third and female population as onethird.
(c)Provision for additional and special fittings where required shall be made
(d)Drinking water fountain are not recommended for hospitals for reasons of infection control. This is to be decided by the health authority recommendations.
Table 43: Hospital with Outdoor PatientDepartment
S. No. Fixtures Patient Toilets   Staff Toilets  
Male Female Male Female
I. Toilet suite comprising one Water Closets (WC) andone wash basin (with optional shower stall if building used for24 h) For up to 4 patient   For individual doctor's/officer's rooms
II. Water Closets 1 per 100 persons or part thereof 2per 100 persons or part thereof 1 for up to 152 for 16 to 35 1 for up to 122 for 13 to 25
III. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
IV. Urinals 1 per 50 persons or part thereof - 1 for 1 to 202 for 21 to 45 -
V. Wash Basins 2 per 100 persons or part thereof   1 for up to 152 for 16 to 35 1 for up to 122 for 13 to 25
VI. Drinking Water Fountain See note (d)   1 per 100 person or part thereof
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as two-third and female population as onethird.
(c)Provision for additional and special hospital fittings where required shall be made.
(d)Drinking water fountain are not recommended for hospitals for reasons of infection control. This is to be decided by the health authority recommendations.
(e)The Water Closets (WC) shall be provided keeping in view the location of main Out Patient Department (OPD) waiting hall and sub-waiting halls, floor wise, so as to serve the people effectively. The number of patients shall be calculated floor wise. The Out Patient Department (OPD) population shall include patient attendants @ at least 1 per patient.
Table 44:Hospital Administrative Buildings
S. No. Fixtures Staff Toilets  
    Male Female
I. Toilet suite comprising one Water Closets (WC) andone wash basin (with optional shower stall if building used for24 h) For individual doctor's /officer's rooms
II. Water Closets 1 per 25 persons or part thereof 1 per 15 persons or part thereof
III. Ablution tab 1 in each water closet1 water tap with draining arrangements shall be provided forevery 50 persons or part thereof in the vicinity of water closetsand urinals
IV. Urinals Nil up to 61 for 6 to 152 for 16 to 50 -
V. Wash Basin 1 per 25 persons or part thereof
VI. Drinking Water Fountain 1 per 100 persons or part thereof( see note c)
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as two-third and female population as one-third.
(c)Drinking water fountains to be provided only where it is a separate block and patients will not use it.
Table 45: Factories
S No. Fixtures Offices/Visitors Workers  
Male Female Male Female
I. Water (workers and staff) Closets 1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 100From 101 to 200, add @ 3%;for over 200, add @ 2.5% 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 575 for 58 to 776 for 78 to 100From 101 to 200, add @ 5%;for over 200, add @ 4% 1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 100From 101 to 200, add @ 3%;for over 200, add @ 2.5% 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 575 for 58 to 776 for 78 to 100From 101 to 200, add @ 5%;for over 200, add @ 4%
II. Ablution tab 1 in each water closet
III. Urinals 1 for 1 to 202 for 21 to 453 for 46 to 704 for 71 to 100From 101 to 200, add @ 3%;for over 200, add @ 2.5% - 1 for 1 to 202 for 21 to 453 for 46 to 704 for 71 to 100From 101 to 200, add @ 3%;for over 200, add @ 2.5% -
IV. Wash Basins(wash basins in rows or troughs and tapsspaced 750 mm c/c) 1 per 25 or part thereof    
V. Drinking Water Fountain 1 per 100 persons or part thereof with minimumone on each floor
VI. Cleaner's sink 1 on each floor      
VII. Showers/bathing rooms As per trade requirements    
VIII. Emergency shower and eye wash fountain - - 1 per every shop floor per 500 persons
Notes. - (a) For factories requiring workers to be engaged in dirty and dangerous operations or requiring them to being extremely clean and sanitized conditions, additional and separate (if required so) toilet facilities and if required by applicable Industrial and safety laws and the Factories Act shall be provided in consultation with the user.
(b)Depending on the type of disability of a person and the hazard posed by the type of activities in the factory for a person with disabilities, if a person with disabilities is decided to be engaged for a particular activity, the requirements of accessibility shall be guided by the provisions given in 13 of Part 3 -'Development Control Rules and General Building Requirements of the National Building Code of India, 2016'.
Table 46: Schools and EducationalInstitutions
S No. Fixtures Nursery School Non-Residential Residential
Boys Girls Boys Girls
I. Water Closets 1 per 15 pupils or part thereof 1 per 40 pupils or part thereof 1 per 25 pupils or part thereof 1 per 8 pupils or part thereof 1 per 6 pupils or part thereof
II. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
III. Urinals - 1 per 20 pupils or part thereof - 1 per 25 pupils or part thereof -
IV. Wash Basins 1 per 15 pupils or part thereof 1 per 60 pupils or part thereof 1 per 40 pupils or part thereof 1 per 8 pupils or part thereof 1 per 6 pupils or part thereof
V. Drinking Water Fountain 1 per 50 pupils or part thereof 1 per 50 pupils or part thereof 1 per 50 pupils or part thereof
VI. Cleaner's sink 1 per each floor  
VII. Bath / Showers 1 per 40 pupils or part thereof -   1per 8 pupils or part thereof 1per 6 pupils or part thereof
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)For teaching staff, the schedule of fixtures to be provided shall be the same as in case of office building.
Table 47: Hostels
S No. Fixtures Resident Non-Resident Visitor/Common Room
Males Females Males Females Males Females
I. Water Closets 1 per 8 or part thereof 1 per 6 or part thereof 1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 100 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 575 for 58 to 776 for 78 to 100 1 per 100 upto 400;over 400 add at 1 per 250 1 per 100 upto 200;over 200 add at 1 per 100
II. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
III. Urinals 1 per 25 or part thereof - 1 for 1 to 202 for 21 to 453 for 46 to 704 for 71 to 100 - 1 per 50 or part thereof -
IV. Wash Basins 1 per 8 or part thereof 1 per 6 or part thereof 1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 1005 for 58 to 776 for 78 to 100 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 57 1 per water Closets(WC) 1 per water Closets(WC)
V. Bath/showers 1 per 8 or part thereof 1 per 6 or part thereof - - - -
VI. Cleaner's sink 1 per each floor          
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
Table 48: Fruit and Vegetable Markets
S No. Fixtures Shop Owners Common toilets in market building Public toilet for floating population
Males Females Males Females Males Females
I. Water Closets 1per 8 or part thereof   1 for up to 152 for 16 to 353 for 36 to 654for 66 to 100 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 575 for 58 to 776for 78 to 100 1 per 50 (min 2) 1 per 50 (min 2)
II. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
III. Urinals - - 1 for 1 to 202 for 21 to 453 for 46 to 704 for 71 to 100 - 1 per 50 -
IV. Wash Basins 1per 8 or part thereof   1 for up to 152 for 16 to 353 for 36 to 654 for 66 to 100 1 for up to 122 for 13 to 253 for 26 to 404 for 41 to 57 - -
V. Bath/showers 1 per 8 or part thereof 1 per 6 or part thereof - - 1 per 50 persons 1 per 50 persons
Notes. - (a) Toilet facilities for individual buildings in a market should be taken same as that for office buildings.
(b)Common toilets in the market buildings provide facilities for persons working in shops and their regular visitors.
(c)Special toilet facilities for a large floating population of out of town buyers/ sellers, labour, drivers of vehicles for whom special toilet (public toilets).
Table 49:Bus Stations, Airports and RailwayStations
S No. Fixtures Junction Stations, Intermediate Stations and BusStations Terminal Railway and Bus Stations Domestic and International Airports
Males Females Males Females Males Females
I. Water Closets 3for up to 1000 add 1 per additional 1000 or part thereof 4for up to 1000 add 1 per additional 1000 or part thereof 4for up to 1000 add 1 per additional 1000 or part thereof 5for up to 1000 add 1 per additional 1000 or part thereof for 200 : 5for 400 : 9600 : 12800 : 16for1000 : 18 for 200 : 8for 400 : 15for 600 : 20for 800 : 26for1000 : 29
II. Ablution tab 1 in each watercloset1 water tap with draining arrangements shall beprovided for every 50 persons or part thereof in the vicinity ofwater closets and urinals
III. Urinals 4 for up to 1000 add 1 per additional 1000 - 6 for up to 1000 add 1 per additional 1000 - 1 per 40 or part thereof 4 for up to 1000 add 1 per additional 1000
IV. Wash Basins 1 per wc          
V. Bath/ showers 2 per 1000 or part thereof   3 per 1000 or part thereof   4 per 1000 or part thereof  
VI. Drinking Water Fountain or taps (in common lobbyfor male/female) 2 per 1000 or part thereof   3 per 1000 or part thereof   4 per 1000 or part thereof  
VII. Cleaner's sink 1 per toilet compartment with 3 wcs        
Notes. - (a) Some Water Closets (WC) may be Indian style, if desired.
(b)Male population may be assumed as three-fifth and female population as two-fifth.
(c)Separate provision shall be made for staff and workers.