Section 51 in The Building Regulation in Respect of Lands Covered by the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981
51. Sanitation and other services :
(I)There shall be adequate arrangements of bath and W.C. in each dwelling unit. In case there is any arrangement of community bath and W.C. the same shall be properly indicated in the plan proposed for sanction. The Municipal Commissioner, on being satisfied, may relax the provisions for individual bath and W.C. in the case of such arrangement for community bath and W.C. situated nearby.(ii)All septic tanks shall be as per specifications determined by the Municipal Commissioner. At least one W.C. is to be provided for 15 users or part thereof on each floor.(iii)All water supply lines and drainage lines shall be as per specification as determined by the Municipal Commissioner.
