Section 20 in The Haryana New Mandi Townships Building Rules, 1967
20. Minimum provision with regard to residential buildings - [Section 4(2)(d) and (e)].
- No building for any residential use shall be sanctioned or allowed to be used till in addition to living room or rooms every dwelling units provides for :(a)One kitchen;(b)One bath room or a raised bathing platform;(c)One latrine or water closet.
