Section 57 in Bihar Coal Mining Area Development Authority Rules, 1988
57. Further restrictions for construction of latrines, etc.
- No person shall construct latrine or urinal unless such latrine or urinal is set out by a sufficient roof and wall or fence from the view of the persons passing by or residing in the neighbourhood. No person shall without the permission of the Authority -(a)construct a latrine or urinal with a door or trab door opening on any road or drain;(b)construct or keep any latrine, urinal, cesspool, drain or receptacle for sewage or other offensive matter within 33 metres of any public tank or watercourse which the inhabitants of the locality use;(c)no male except the Authority inspecting officer for the purpose of inspection shall enter into the public latrine or urinal intend for use of females.
