Section 19 in Rules Under Section 15 of the Bihar Itki Tuberculosis Sanatorium (Regulation of Buildings) Act, 1951
19. Privies and urinals.
- No person shall, except as portion of a building for residential purposes, build, or cause to be built or shall keep after prohibition by the Chairman of the Sanatorium Local Authority any privy or urinal within ten feet of any road, not as a portion of such building, within four feet from the road, or from any roadside drain.
