Section 17 in Tamil Nadu District Municipalities Building Rules, 1972
17. Drains and sanitary conveniences.
- (i) Every building shall be provided with means for the effectual drainage of storm water sullage and sewage from the premises and sufficient and suitable sanitary conveniences for the use of the occupants of the buildings.(ii)[ There shall be at least one water-tap and arrangement for drainage in the vicinity of each water-closet or group of water-closets in all buildings.] [The follozving previous clause (ii) reads follows: - (ii) Every building within 500 metres of high watermark of the sea or within 500 metres of any river or lake should be provided with separate arrangements for the seivage or sullage to be let into the sea or river or lake, but treated and used only for gardening or similar other services. Previously rule 17 has been re-numbered as rule 17, sub-clause (i) and the abovesaid clause (ii) added by G.O. Ms. No. 667, Municipal Administration and Water Supply, dated 26th September 1989. The said clause (ii) substituted by G. O. Ms. No. 146, Municipal Administration and Water Supply Department (MAI), dated 19th June 1999.](iii)Each family dwelling unit on premises abutting on a sewer or with a private sewage disposal system shall have, at least, one kitchen type sink. It is desirable that a bath or shower shall be installed to meet the basic requirements of sanitation and personal hygiene.(iv)All other structures for human occupancy or use on premises abutting on a sewer or with a private sewage disposal system shall have adequate sanitary facilities, but in no case less than one water-closet and one other fixture for cleaning purposes.(v)(a)Dwellings with individual convenience shall have at least the following fitments, namely: -(1)One bathroom provided with a tap;(2)One water-closet; and(3)One sink either in the floor or raised from the floor.(b)Where only one water-closet is provided in a dwelling, the bath and water-closet shall be separately accommodated.(c)Dwellings without individual convenience shall have the following fitments, namely: -(1)One water-tap with draining arrangements in each tenement;(2)One water-closet and one bath for every two tenements; and(3)Water-tap in common bathroom and common water-closets.
