Section 103 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
103. Urinals [Sections 8(2) and 25(2)(f)].
- 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, through or other suitable receptacle or receptacles of non-absorbent material;(ii)the outlet from the receptacle or receptacles shall be provided with an efficient grating;(iii)the urinal shall be provided with suitable apparatus for effectually flushing and cleansing the receptacles provided;(iv)no part of the urinal apparatus, other than the flushing apparatus shall be directly connected with a supply or distributing pipe;(v)if the urinal can be entered from within the building, and is constructed to discharge into a waste pipe, which also receive the discharge from another urinal, or from a water closet, bath, sink, bidet or lavatory basin, the trap of the urinal shall be ventilated by a pipe which shall -(a)be of an internal diameter not less than that of the trap or two inches, whichever is less;(b)be connected with the waste pipe from the urinal at a point not less than three and not more than twelve inches 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 end as high as the top of the waste pipe or be carried into a waste pipe at a point not less than three feet above the highest connection to the waste pipe.Laying Out of Drain and Installation of Drain Pipes
