Section 21 in The Punjab Capital (Development and Regulation) Building Rules, 1952
21. Requirements regarding provisions of kitchens, baths and water closets.
- (i) Each residential building intended for the use of one family shall in addition to a living-room or rooms, have at least -(a)One kitchen;(b)One bathroom and an enclosed or open bathing platform;(c)[ Water borne drainage system and a water-closer or any other system approved by the Chief Administrator.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.](ii)Where a residential building is intended for use of more than one family such as a block of flats, the aforesaid requirements shall be repeated for every one family.(iii)Where community kitchens, bath-rooms, latrines or water-closets are provided in a public building, the above requirements with regard to the provision of kitchens, bath-rooms, latrines and water-closets may be dispensed with. The standard of community bath-rooms and latrines shall be regulated by the provisions in this behalf in Part V of these Rules.
