Section 101 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
101. Minimum sanitary facilities in various type of buildings [Sections 8(2) and 25(2)(f)].
- Dwellings with individual conveniences shall have at least the following fitments :-(i)One bath room provided with a tap,(ii)One water closet, and(iii)One nahani or sink either in the floor or raised from the floor.Where only water closet is provided in a dwelling, the bath and water closet shall be separately accommodated.(2)Dwellings (tenements) without individual conveniences shall have the following fitments :-(i)One water tap with draining arrangements in each tenement;(ii)One water closet and one bath for every two tenements; and(iii)Water taps in common bath rooms and common water closets.(3)The requirements for fitments for drainage and sanitation in the case of buildings other than residences, such as office buildings, factories, cinemas, concert halls, theatres, hospitals, hotels, restaurants, schools and hostels shall be in accordance with Indian Standard Code of basic requirements for Water-supply, Drainage and Sanitation "IS: 1172 - 1957" issued by the Indian Standard Institution, New Delhi with such modifications as may be made by the said institution from time to time.
