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State of Haryana - Section

Section 78 in The Haryana New Mandi Townships Building Rules, 1967

78. Urinals - [Section 4(2)(1)].

- A urinal connected with a building which has a supply of water, laid on, shall comply with the following requirements -
(i)the urinal shall be provided with a basin, stall, trough 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 receives 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 50 millimetres (1.9685") whichever is less;
(b)be connected with the waste pipe from the urinal at point not less than 9 centimetres (3.15") and not more than 30 centimetres (11.811") 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 and as high as the top of the waste pipe or be carried into a waste pipe at a point not less than 95 centimetres (3'- 1.402") above the highest connection to the waste pipe.
General Designs of Water-Borne Sanitary Installations