Section 277 in Haryana Municipal Corporation Act, 1994
277. Latrines and urinals etc. in new buildings.
(1)It shall not be lawful to erect any building or execute any work on or in relation to such building without providing such latrine accommodation and accommodation for bathing or for washing clothes and utensils on each floor of such building as may be prescribed.(2)While prescribing such accommodation it may in each case be determined -(a)whether such building shall be served by the flush system or by water seal system;(b)what shall be the site or position of each latrine, urinal, bathing or washing place or site and their number on each floor and their clear internal dimensions.(3)It shall not be lawful to erect a residential building composed of separate tenements on the flat system without providing at least one latrine and one bathing or washing place for servants on the ground floor of such building or at any other suitable place in the same premises.(4)In this section the expression "to erect a building" has the same meaning as in section 249.
