(2)Every private latrine shall-(a)be situated at a distance of not less than six feet from the nearest habitable room and not less than fifteen feet from the kitchen and from the nearest well;(b)be so situated or constructed as to allow of easy access or cleaning by the conservancy staff;(c)be constructed on a pucca platform rendered impervious by cement or other impervious materials raised at least 3 feet above the road, or ground level and nine inches above the level of the drain connecting the latrine with the cesspool or the public drain and with an inclination of not less than half an-inch in a foot towards the drain;(d)be provided for night soil and urine with separate removable water tight receptacles of a shape and size to be approved by the Health Officer in writing and so placed that their base may not be below the drainage level;(e)be so constructed as to leave a space of at least 3 sq. feet for ventilation between the walls and roof, or in the alternative be ventilated by windows of sufficient size;(f)be provided with an adequate pucca drain for the discharge of water from the platform to a sewer or cesspool with a spout of 8 inches long where it discharges;(g)be smoothly plastered with cement mortar so far as the floor of the latrine including drain foot-rest, inside walls up to a height of 3 feet and the inside of the service chamber and the back of the latrine are concerned;(h)have no re-entrant angles in the service chamber. All shall be rounded and the size of the chamber shall be just sufficient for one ten-inches bucket in accordance with the type plan prescribed by the Council;(i)be provided with sufficient trap doors, screen walls, at least 3 feet open space, from the boundary walls and a clear straight passage for the sweeper. The service dully provided for the latrine shall be connected with the drain connecting the latrine and the cess-pit if the latter is permitted; and(j)be of type plan and design adapted by the Council.
