Section 246A in The Mumbai Municipal Corporation Act, 1888
246A. [ Construction of water-closets and privies. [Sections 246A, 247 and 248 were substituted for sections 247 and 248 by Bombay 5 of 1905, Section 28.]
(1)It shall not be lawful to construct any water-closet or privy for any premises except with the written permission of the Commissioner and in accordance with such terms not being inconsistent with any by-laws for the time being in force as he may prescribe.(2)In prescribing any such terms the Commissioner may determine in each case-(a)whether the premises shall be served by the water-closet or by the privy system, or partly by one and partly by the other; and(b)what shall be the site or position of each water-closet or privy.(3)If any water-closet or privy is constructed on any premises in contravention of sub-section (1), the Commissioner may, after giving not less than ten days' notice to the owner or occupier of such premises, close such water-closet or privy, [* * *] alter or demolish the same, and the expenses incurred by the Commissioner in so doing shall be paid by such owner or occupier or by the person offending.]
