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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(2) in Tamil Nadu Combined Development and Building Rules, 2019

(2)Sanitary fittings. - (a) For Residences.- (i) Dwellings with individual conveniences shall have at least the following fitments:
(a)One bath room provided with a tap and a floor trap;
(b)One WC with flushing apparatus with an ablution tap
(c)One tap with a floor trap or a sink in kitchen or wash place.
(ii)Where only one WC is provided in a dwelling, the bath and WC desirably be separated accommodated
(iii)Dwellings without individual conveniences shall have the following fitments:
(a)One water tap with flow trap desirably in each tenement
(b)One WC with flushing apparatus and an ablution tap for every two tenements
(c)One bath with water tap and flow trap for every two tenements.
(b)For Buildings Other than Residences.- The requirements for fitments for sanitation in the case of buildings other than residences shall be in accordance with the Tables given in the Annexure - X. Provided further that the respective toilets or sanitary arrangements shall be kept open for the ladies and children in restaurants, petrol pumps & hotels.