Section 108 in The Haryana New Mandi Townships Building Rules, 1967
108. Latrine, privy, Urinals etc. - [Section 4(2)(i) and (1)].
- A latrine, privy, urinal etc. constructed on the system, in connection with a building, shall comply with following requirements -(i)its only direct entrance shall be from the external air;(ii)it shall be not less than 12 metres (39.37 feet) from any well, spring or stream of water, used or likely to be used for drinking or domestic purposes, or for the manufacture for preparation of articles of food or drink for human consumption, or the cleansing or vessels with a view to the preparation or sale of such articles, and otherwise in such a position as not to render any such water liable to pollution;(iii)it shall be provided with a sufficient opening for lighting and ventilation as near the top as practicable and communicating directly with the external air;(iv)the floor shall be non-absorbent material which shall in every part, including the part beneath the seat, be not less than 8 centimetres (3.15 inches) above the surface of the adjoining ground and have a fall or inclination towards the exterior of the room of not less than 1 centimetre to 24 centimetres (one half on an inch to the foot);(v)the receptacle for facial matter in the case of latrine, privy, etc. hereinafter in this bye-law called "the receptacle" shall be of non-absorbent the material;(vi)the receptacle shall be of a sufficient capacity so as to hold excreta, etc. for one dry;(vii)the latrine and urinal walls shall be rendered with a non-absorbent materials such as cement plaster (1:2) upto a height of at least 1.25 metres (4.10 feet) above the floor level;(viii)the latrine and urinal floor shall slope to a drain in such a way that the liquid will flow off quickly.
