Section 61(8) in The Kerala Panchayat Buildings Rules, 2011
(8)The minimum sanitation facilities to be provided in hazardous buildings shall be as shown below.(a)at the rate of one water closet for the first 50 males or part thereof and two water closets for the first 50 females or part thereof and there after one water closet for every additional 70 persons or part thereof, males or females;(b)at the rate of one urinal for every 100 males or part thereof;(c)at the rate of one drinking water fountain for every 100 persons or part thereof;(d)at the rate of one washing facility for 50 persons or part thereof; and(e)the number of sanitation facilities like water closet, urinal, etc. to be provided shall in no case be less than as computed at the rate of one person for every 30 sq. metres of the gross floor area of the building.[Note. [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] - in eases where the total number of workers docs not exceed five, at least one water closet shall be provided.]
