Section 15 in Tamil Nadu Panchayats Building Rules, 1997
15. Latrine.
(1)Every house shall be provided with a latrine of such specifications and size as may be determined by the Executive Authority and every latrine shall be located only at rear comer of the site.(2)Where a latrine provided is of a hand removal type such latrine shall not be provided with trap doors opening into conservancy lane or a street. As far as possible, independent means of access should be provided to the conservancy cleaning staff for entering the latrine and for undertaking the cleaning operations.
