Section 52(7)(c) in Tamil Nadu Combined Development and Building Rules, 2019

[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(7)(c) in Tamil Nadu Combined Development and Building Rules, 2019

(c)Other requirements. - Every bath room or water closet shall:

(i)be so situated that at least one of its walls shall open to external air;

(ii)not be directly over or under any room other than another water closet,

(iii)washing place, bath or terrace, unless it has a water-tight floor;

(iv)be enclosed by walls or partitions and the surface of every such wall or partitions shall be finished with a smooth impervious material to a height of not less than 1m above the floor of such a room;

(v)be provided with an impervious floor covering, sloping towards the drain with a suitable grade and not towards varandah or any other room; and have a window or ventilator, opening to a shaft or open space, of area not less than 0.3sq.m.

(vi)the door of the water closet or bath not to be directly opened to a kitchen

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State of Tamilnadu - Subsection

Section 52(7)(c) in Tamil Nadu Combined Development and Building Rules, 2019