Section 5 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
5.
[***] [Omitted by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010. the deleted bye-law read as '5. Executive Officer or Secretary may require living accommodation for sweeper in a building with ten or more latrines. - Where any existing building such as hotel, club, hostel, educational institution or hospital, has ten or more latrines, the Executive Officer or Secretary, as the case may be, may require the construction on the premises of suitable living accommodation for sweepers intended to be employed whole-time in cleansing such latrines. The Executive Officer or Secretary as the case may be, may determine the number and size of rooms to be provided for such sweepers and upon completion of the new construction may determine the number of sweepers to be employed for such building and may require such number of sweepers to be employed.]
