Section 16(2) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(2)The drainage arrangements and the sanitary conditions shall be in accordance with the following conditions namely: -(i)There shall be at least one water-tap and arrangements for drainage in the vicinity of each water-closet or group of water-closets in all buildings.(ii)Each family dwelling unit on premises abutting on a sewer or with a private sewage disposal system shall have at least, one water- closet and one kitchen type sink. It is desirable that a bath or shower should be installed to meet the basic requirements of sanitation and hygiene.(iii)All other structures for human occupancy or use on premises abutting on a sewer or with a private sewage disposal system shall have adequate sanitary facilities but in no case less than one water-closet and one other fixture for cleaning purposes.(iv)Dwelling with individual convenience shall have at least the following fitments namely: -(a)One bathroom provided with tap;(b)One water-closet; and(c)One sink either in the floor or raised from the floor.(v)Where only one water-closet is provided in a dwelling, the bath and water-closet shall be separately accommodated.(vi)Dwelling without individual convenience shall have the following fitments namely: -(a)One water-tap with draining arrangements in each tenements.(b)One water-closet and one bath for every two tenements; and(c)Water-taps in common bath-room and common water closet.Explanation. - The drainage arrangements and the sanitary conveniences shall be in accordance with such rules or bye-laws, if any or to the satisfaction of the Government.]
