Section 4 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
4.
[****] [Omitted by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010. the deleted bye-law read as '4. Providing living accommodation for sweepers on premises in certain cases. - (1) It shall not be lawful to erect a building in which ten or more latrines are required to be constructed without providing in the building suitable living accommodation for sweepers intended to be employed whole time for cleansing such latrines. The Executive Officer or Secretary, as the case may be shall determine the number and size of rooms to be provided for sweeper and upon completion of the building may determine the number of weepers to be employed for each building and may require such number of weepers to be employed.(2) This bye-law shall not apply to tenements designed for, and intended to be let out, on flat system and containing latrines with flush system'.]
