Section 6(3) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920
(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.
