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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(7) in Kerala Municipality Building Rules, 1999

(7)The Minimum sanitation facilities to be provided in hazardous buildings shall be as given below:
(a)at the rate of one water closet for the first 50 males or part thereof and two water closet for the first 50 females or part thereof and thereafter one water closet for every additional 70 persons or part thereof, male or female;
(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 person 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 per every 30 Sq. mts. of the gross floor area of the building.