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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(3) in The M.P. Bhumi Vikas Rules, 1984

(3)Other requirements. - Every bathroom or water-closet shall,-
(a)be so situated that at least one of its walls shall open to external air;
(b)not be directly over or under any room other than another water-closet, washing place, bath or terrace, unless it has a water tight floor;
(c)have the platform or seat made of watertight non-absorbent material;
(d)be enclosed by wall or partitions and the surface of every such wall or partition shall be finished with a smooth impervious material to a height of not less than 1 metre above the floor of such a room;
(e)be provided with an impervious floor covering, sloping towards the drain with a suitable grade and not towards verandah or any other room; and
(f)have a window or ventilator, opening to a shaft or open space, of area not less than 3 square metres with side not less than 0.3 metre.