Section 6(d) in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982
(d)that the licensee shall at all times keep the licensed premises in a clean and sanitary condition and shall provide them with adequate drinking water facilities, ventilation, suitable drains, latrines, urinals and other sanitary conveniences for the use of workmen employed therein to the satisfaction of the Municipal Medical Officer of Health;
