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State of Tamilnadu - Section

Section 24 in The Chennai City Corporation Building Rules, 1972

24. Bath rooms and latrines.

(1)Mo domestic buildings, other than a hut, shall be constructed or reconstructed unless adequate provision for privys or water-closets and urinal are provided for the use of the persons inhabiting the building as specified in this rule.
(2)Every domestic building constructed or reconstructed within the sewered area in the city shall be provided only with water closets.
(3)The clear internal dimensions of urinals, water closets and bath rooms shall be one metre by one metre, one and a quarter metres by eighty five centimetres and one and half metres by one and a quarter metres, respectively, unless otherwise permitted by the Engineer.
(4)In all buildings in sewered areas, the requirements of water-closets and urinals, shall be as specified in the Table below:-
Number and nature of occupation of buildings Number of persons Number of water-closets Number of urinals
(1) (2) (3) (4)
1. Dwelling houses and huts Every 6 or fraction thereof 1 1
2. Other domestic buildings Every 10 or fraction thereof 1 1
3. Public buildings 100 males50 males100 females50 females 1 set of 5 sets1 set of 5 sets 1 set of 10 stalls1 set of 10 stalls
4. Educational Institutions 25 girls 1 ---
50 girls 2 ---
75 girls 3 ---
100 girls 4 ---
150 girls 6 ---
200 girls 8 ---
300 girls 12 ---
500 girls 20 ---
For every 100 or fraction thereof --- 6
25 boys 1 ---
50 boys 1  
75 boys 2  
100 boys 2 --
150 boys 3  
200 boys 4  
300 boys 5  
500 boys 8  
For every or 100 fraction thereof --- 6
5. Industrial buildings and factories for men,where he number of men does not exceed 100. For every 25 or fraction of 25 1 ---
Where the number of men exceeds 100. For the first 100For every 50 or fraction of 50 thereafter 41  
Where the number of men does not exceed 500. For every 50 or part of 50 --- 1
Where the number of men exceeds 500. For the first 100 --- 2
For women, where the number of women does notexceed 500. For every 50 or part thereof   1
Where the number of women exceeds 500. For the first 100For every 50 or part thereof --- 21