Section 157(1) in Andhra Pradesh Municipalities Act, 1965
(1)The municipal health officer may by notice require the owner or occupier of any building within the time specified in such notice to provide a latrine or alter or remove from an unsuitable to a more suitable place any existing latrine in accordance with the direction contained in such notice for the use of the persons employed in or about or occupying such building and to keep it clean and in proper order.
