Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 42 in The Greater Noida Industrial Development Area Building Regulations, 1992

42. Bathroom and water closets.

- The size of the bathrooms shall not be less than 1.44 sq. mtrs. with minimum width of 1.2 mtrs. The minimum carpet area for water closet shall be 1.08 sq. mtrs. with a minimum width of 0.9 mtr. In case of combined bathroom and W. C. the minimum carpet area shall be 3 sq. mtrs. and the small side shall not be less than 1.2 mtrs. In the case of special housing scheme, mentioned in sub-regulation (4) of Regulation 43 provision shall be made for water closet and bath in the case of single and double tenements.Every bathroom or water closet shall:
(a)be so situated that at least one of its walls open to external air;
(b)not be directly over or under any room other than another latrine, washing place, bath or terrace, unless it has a watertight floor;
(c)have the platform or seat made of watertight non-absorbent material;
(d)be enclosed by partition walls and the surface of every such wall or partition shall be finished with a smooth impervious material to a height of not less than 1 metre above the floor of water closet and 1.8 mtrs. above the floor of bathroom;
(e)be provided with an impervious floor covering sloping towards the drain with a suitable grade;
(f)not open directly into any kitchen or cooking space by a door, window, or other opening. Every room containing water closet shall have a door completely closing the entrance to it.