Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 26 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

26. Minimum requirements of sanitary fitments.

(1)Dwelling with individual convenience shall have at least the following fitments, namely :-
(a)one bath room provided with a tap ;
(b)one water close ; and
(c)one Nahani or sink either in the floor or raised from the floor. Where only one water closet is provided in a dwelling, the bath and water closet shall be separately accommodated.
(2)Dwelling without individual conveniences shall have the following fitments, namely :-
(a)one water tap with draining arrangements in each tenement ;
(b)one water closet and one bath for every two tenements ; and
(c)water taps in common bath rooms and common closets.
(3)The requirements for fitments in the case of buildings other than residences such as office buildings, factories, cinemas, concert halls, public assembly halls and hostels, etc, shall be in accordance with the tables annexed to these bye-laws.