Section 60(1) in Haryana Municipal Building Bye-laws 1982
(1)Dwellings with individual convenience shall have at least the following fitments :-(a)one bath-room provided with a tap ;(b)one water closet ;(c)one nahani or sink either in the floor or raised from the floor,Where only one water closet is provided in a dwelling, the bath and water closet shall be provided separately.Minimum sanitary facilities required for buildings other than residences.- (2) The requirements for fitment for drainage and sanitation, in the case of buildings other than residences, shall be in accordance with "Drainage and Sanitary Installations Bye-Laws."
