Section 50 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
50. Bathrooms.
(1)Every building designed or used for human habitation shall be provided with bathrooms as follows:-(i)a building or part thereof designed or used for occupation by separate families on containing separate apartment shall have one bathroom for each family or apartment;(ii)a building designed or used for human habitation other than in separate apartments shall be provided with one bathroom or shower room to every closet.(2)Following conditions should be followed while planning the bathroom:-(i)if the bath room is attached to any dwelling room of the house the wall in between shall be solid masonry of 1.0m high from the floor of the bath room;(ii)there shall be a floor area of not less than 2 sq.m of which the smallest side should not be less than 1.2m.;(iii)it shall have a window of a superficial area of not less than 0.2 sq.m and it shall open upon minimum wide open space or open to an open verandah of not more than 1.8m wide opening on to such open space, or to any duct, the sizes of which should be as prescribed in clause light and ventilation of rooms;(iv)it shall have an impermeable floor made of smooth, hard material having a suitable fall of 1 in 30 for the drainage of the water;(v)the height of the bathroom should not be less than 2.4m.;(vi)in dwelling containing not more than two bedrooms access from the bedrooms to an only bathroom shall be had without passing through another habitable room.(vii)in dwelling containing 3 or more bedrooms access to the bathrooms from 2 of the bedrooms shall be had without passing through another habitable room.
