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 Tamilnadu - Section

Section 16 in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

16. Drains and Sanitary Conveniences.

- [(1)] [Old rule 16 renumbered as Rule 16, sub-ride (1) by G.O. Ms. No. 147, Municipal Administration and Water Supply (MA 1) dated 9th June 1999.] Every building shall be provided with means for the effectual drainage of storm-water, sullage and sewage from the premises and sufficient and suitable sanitary conveniences for the use of the occupants of the buildings.
(2)The drainage arrangements and the sanitary conditions shall be in accordance with the following conditions namely: -
(i)There shall be at least one water-tap and arrangements for drainage in the vicinity of each water-closet or group of water-closets in all buildings.
(ii)Each family dwelling unit on premises abutting on a sewer or with a private sewage disposal system shall have at least, one water- closet and one kitchen type sink. It is desirable that a bath or shower should be installed to meet the basic requirements of sanitation and hygiene.
(iii)All other structures for human occupancy or use on premises abutting on a sewer or with a private sewage disposal system shall have adequate sanitary facilities but in no case less than one water-closet and one other fixture for cleaning purposes.
(iv)Dwelling with individual convenience shall have at least the following fitments namely: -
(a)One bathroom provided with tap;
(b)One water-closet; and
(c)One sink either in the floor or raised from the floor.
(v)Where only one water-closet is provided in a dwelling, the bath and water-closet shall be separately accommodated.
(vi)Dwelling without individual convenience shall have the following fitments namely: -
(a)One water-tap with draining arrangements in each tenements.
(b)One water-closet and one bath for every two tenements; and
(c)Water-taps in common bath-room and common water closet.
Explanation. - The drainage arrangements and the sanitary conveniences shall be in accordance with such rules or bye-laws, if any or to the satisfaction of the Government.]