Section 176(2) in Siliguri Municipal Corporation Act, 1990
(2)Where any premises at or in which not less than twenty labourers or workmen are employed are without privy, urinals, bathing or washing place accommodation or with inadequate accommodation, the Mayor- in-Council may by written notice require the owner of such premises to provide such privy, urinals, bathing underground utilities in Siliguri including water-supply mains, bathing or washing place accommodation as it may determine.
