Section 27(2) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
(2)No person shall build a water closet in such a position or manner as to be directly over or directly under any room or part of a building other than a privy or water closet or passage or a bathing place or bath room or terrace:Provided that the committee may dispense with this requirement if they are satisfied that the flooring beneath such privy water closet is sufficiently impervious by reason of its material composition or thickness.
