Section 28 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
28. Urinals.
- A urinal connected with a building, which has a supply of water laid on, shall comply with the following requirements :-(i)the urinals shall be provided with a basin, stall, trough or other suitable receptacle or receptacle of non-absorbent material ;(ii)in a urinal constructed or adapted to be used for receiving any urine or liquid filth for conveyance to any sewer, an efficient syphon capable for maintaining the urinal and any drain or waste pipe in connection therewith shall be provided ;(iii)no trap of the kind known as a bell trap, a dip trap or D trap nor any non self cleansing trap shall be constructed or fixed in or in connection with the urinal;(iv)it shall be provided with suitable automatic flushing cistern for effectively flushing and cleansing the receptacle provided ;(v)the outlet from the receptacle or receptacles shall be provided with an efficient gratings;(vi)the discharging or flushing capacity shall not be less than one gallon of water for each connection basin, or each with or length not exceeding 70 cms. of stall or trough respectively;(vii)it shall be capable of being filled or charged with water within a period of twenty-five minutes or such less period as will permit, while the urinal is in use or available for use a flushing operation of sufficient frequency to ensure the maintenance of such basin, stall or trough in a state of cleanliness;(viii)It shall be fitted with a suitable automatic flushing cistern connected to the urinal basin, stall or trough, by an adequate flush pipe or pipes of the lead, copper, iron or other equally suitable material having a minimum internal diameter of 12 mm and fitted with a suitable spreader or sparger pipe so as effectively to distribute the water over the internal surface of every basin, stall or trough ;(ix)no part of the urinal apparatus shall be directly connected with a supply or distributing pipe ;(x)when a room is used only as a urinal it will have a minimum floor area 1.25 square metre and a minimum width of 1.6 metre. The floor and the walls of any room which is used as urinal shall be constructed of an impervious and non-absorbent material to a height of one metre;(xi)no urinal shall be constructed so as to make it approachable directly from any room used for the purpose of human habitation or for the manufacture/preparation or storage of food for consumption or as a factory, workshop or work place until and unless a properly ventilated passage of 1 metre is provided ;(xii)the floor of all urinals on the ground floor shall be raised at least 15 cms. above the outside grounds ;(xiii)if the urinal can be entered from within the buildings and is constructed to discharge into a soil pipe which also received the discharge from another urinal, or from a water-closet, bidet or lavatory basin, the trap of the urinal shall be ventilated by a pipe which shall-(a)be of internal diameter of not less than that of the trap or 50 mm whichever is less;(b)be connected with the waste pipe from the urinal at a point not less than 7.5 cm. and not more than 30 cm. from the highest part of the trap on that side of the water seal which is nearer to the waste pipe ; and(c)either have an open and as high as the top of the waste pipe or be carried into a waste pipe at a point not less than 1.5 metres above the highest connection to the waste pipe:Provided that the internal diameter of the waste pipe of urinal may not be less than 500 mm in the case of urinal having not more than two basins and 400 mm in case of a single urinal basin :Provided further that where the two or more urinals are fixed in a range, the waste pipe may discharge without the inter position of trap into a semi-circular and accessible open channel of glazed stoneware, or other equally suitable non-absorbent material formed or fixed in or on the floor immediately beneath or in front of such a basin or stall, but not exceeding [literally] [Substituted for the words 'laterally' by Haryana Notification No. S.O. 120/H.A. 24/1973/Sections 200 and 214/2007. dated 11.12.2007.] beyond such range and discharging into a suitable and efficient trap.Laying out Installation of Drain Pipes
