Section 45 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
45. Latrines and Lavatories (in general).
(1)No domestic building shall be constructed unless sanitary type latrine is provided for the use of the persons inhabiting the building.(2)Every domestic building constructed in the sewered area in the city or town shall be provided with a water closet.
