Section 6 in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920
6.
No house shall be licensed unless the building or designed so as to comply with the following conditions :-(a)(i)Airspace and ventilation.-(i) For each lodger excluding children under three years of age the superficial area and air space shall ordinarily be not less than 24 square feet and 240 cubic feet, respectively;(ii)Each room shall be provided with barred apertures, exclusive of the doorway of a total area not less than one tenth of the floor area. Wherever possible thorough ventilation must be provided. Where such ventilation is not possible, the superficial area and air space for each lodger shall be increased as the Magistrate deems fit.(iii)The height of no room or verandah shall be less than 7½ feet in the case of houses now in existence or less than 9 feet in case of houses to be erected hereafter.(iv)In special cases, the above conditions may be relaxed by the Magistrate provided that the superficial area and air space for each lodger shall not be reduced below 18 square feet and 180 cubic feet respectively.(b)Light.-If in the opinion of the Magistrate the lighting is defective the apertures prescribed by Rule 6(a) (ii) shall be increased by not more than 50 per cent.(c)Latrines and urinals.-(i) Separate latrine and urinal accommodation for males and females shall be provided.(ii)There shall be at least two latrines and one urinal for males and three latrines and one urinal for females for each hundred lodgers.(iii)There shall be a clear space of 3 square feet for each seat.(iv)The seat, the space below it and the walls to a height of 2 feet above, it shall be built of non-absorbant material.(v)The floor of the space below the seat shall be at least 6 inches above the ground level.(vi)The seats shall be so constructed that liquid and solid fall into separate pans or buckets which shall fit closer under the seats, shall not leak and shall have an easily cleansed surface.(vii)Latrines and urinals shall be easily accessible from outside for cleaning.(viii)They shall be well lighted and ventilated, having for the purpose at least one aperture of 2 square feet opening directly to the external air.(ix)They shall be properly screened off when in use.(d)Water-supply.-(i) If in the opinion of the Magistrate a water-supply connection is feasible, the owner of a licensed house may be required to have it laid on to the house.(ii)Where a water connection has been made all wells may be closed at the discretion of the Magistrate.(iii)All wells shall comply with the following conditions :-(1)They must be built of solid masonry down to water level.(2)They must have a parapet wall at least 2½ feet high round the well mouth and outside of this a protecting platform all round at least 4 feet wide and provided with a masonry drain to carry off all spilled water from the proximity of the well.(3)They must in no case be nearer than 25 feet from a latrine, urinal, cesspool or other receptacle for filth or rubbish.(iv)Each well should be covered in and provided with a semi-rotate or other suitable type of pump or upright pulley rope and bucket.(e)Drainage.-In licensed houses which have water flushed latrine and urinals connected with sewers, the drains must be flushed and cleaned, and in no case shall they pass under the floors of the rooms. The drains shall be constructed of glazed earthenware pipes laid in cement, or any other materials, which will give a smooth, even, non-absorbant surface. The drains shall discharge into the street surface drains if these have been constructed to receive sullage, otherwise into a cesspool made of some impervious material and so situated that it can be easily emptied from outside the house.(f)Bathing accommodation.-Each licensed house accommodating more than twenty lodgers shall have such bathing accommodation as the Magistrate deems fit. If bathing accommodation is ordered, the floor must be laid in concrete or flags sand must be connected by a masonry surface drain with the general drainage of the premises.
