Section 59 in Faridabad Complex Administration Building Rules, 1989
59. Urinals. Sections 43(2), 57(2)(m).
- A urinal connected with a building which has a supply of water laid on, shall comply with the following requirements, namely :-(i)the urinal shall be provided with a basin, stall, through or other receptacle of non-absorbent material;(ii)the outset from the receptacle shall be provided with an efficient grating.(iii)the urinals shall be provided with suitable apparatus for effectually flushing and cleansing the receptacle.(iv)no part of the urinal apparatus, other than the flushing apparatus shall be directly connected with a supply or distributing pipe;(v)if the urinal can be entered from within the building, and is constructed to discharge into a waste pipe which also receives the discharge from another urinal, or from a water closet, bath, sink, bidet or lavatory basin, the trap of urinal shall be ventilated by a pipe which shall :-(a)be of an internal diameter not less than that of the trap or 50 millimetre whichever is less;(b)be connected with the waste pipe from the urinal at a point not less than 7.5 centimetre and not more than 30 centimetre from the highest part of the trap, on that side of the water seal which is nearer to the waste pipe; and(c)either have an open end as high as the top of the waste pipe or be carried into a waste pipe at a point not less than 1.0 metre above the highest connection to the waste pipe.
