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State of Haryana - Section

Section 57 in Faridabad Complex Administration Building Rules, 1989

57. Minimum sanitary facilities in various types of buildings. Sections 43(2), 57(2)(m).

(1)Dwelling with individual conveniences shall have at least the following fitments :-
(a)One bath room provided with a tap;
(b)One water closet; and
(c)One nahani or sink either in the floor or raised from the floor.
Where only one water closet is provided in a dwelling the bath and water closet shall be separately provided.
(2)Dwelling (tenements) without individual conveniences shall have the following fitments :-
(a)One water tap with draining arrangements in each tenement;
(b)One water closet and one bath for every two tenants and
(c)Water tap in common bath room and common water closet.
(3)The requirements for fitments for drainage and sanitation in the case of buildings other than residences such as office buildings, factories, cinemas, concert halls, the atres, hospitals, hotels, restaurants, schools and hostels shall be in accordance with table Nos. I to II appended to these rules.