(d)require any person having the control whether as owner, lessee or occupier of any land or building in the cantonment-(i)to have any latrines provided for the same shut out by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighborhood, or(ii)to cleanse in such manner as the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may specify in the notice any latrine or urinal belonging to the land or building;
