Section 59 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
59. Service latrine, privy and service urinals.
- Service latrine, privy and service urinals constructed on the dry system to be provided with a building shall comply with the following requirements :-(i)It shall have only direct entrance which shall be external.(ii)For the purpose of cleaning, access shall be provided to all [water seal latrines] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.] and service urinals from a public road and such accesses shall in no case be less than 75 cm. wide through a building.(iii)Every [water seal latrine] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.] should have a minimum floor area of 2 sq. metres and a minimum width of 1 metre.(iv)It shall not be less than 30 metres from any wall, spring, or stream of water, used or likely to be used by human beings for drinking or domestic purposes, for the manufacture or preparation of articles of food or drink for human consumption, or for the cleaning of vessels, and otherwise in such a position so as not to render any such water liable to pollution.(v)It shall be provided with a sufficient opening for lighting and ventilating as near the top as practicable and communicating directly with the external air.(vi)Every [water seal latrine] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.] or service urinal shall be so constructed that when the outer door thereof is open the seat shall not be visible from a road or other public place.(vii)The floor shall be of non-absorbent material, which shall in every part, including the part beneath the seat, be not less than 75 mm. above the surface of the adjoining ground level and have a fall or inclination towards the exterior of the room of not less than 1 in 10.(viii)The receptacle for faecal matter in the case of [water seal latrine] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.], etc. (hereinafter in these bye-laws called the "the receptacle") shall be of non-absorbent material.(ix)The receptacle shall be of a sufficient capacity so as to hold excreta, etc. for one day.(x)The [water seal latrine] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.] and service urinal walls shall be rendered with a non-absorbent material such as cement plaster (1 : 2) upto a height of at least 1.20 metres above the floor level,(xi)The latrine and urinal slope to a drain should be provided in such a way that the liquid will flow off quickly.(xii)Every [water seal latrine] [Substituted for the words 'service latrine' vide Notification, dated 7.4.1995.] and service urinal shall be provided with a drain which shall be constructed of glazed pipes or other impervious material and shall connect the floor of the latrine or urinal with a public drain or if in the opinion of the committee this is not practicable, with a property designed soakage pit, which shall further be provided as per the provisions of these bye-laws.Cesspool
