Section 269 in Jammu and Kashmir Municipal Corporation Act, 2000
269. Construction of latrines and urinals.
- The Commissioner may require the owner or occupant of any service latrine, within a period to be specified in the notice, to demolish or close such service latrine and convert it into water flush latrine ; and on the failure to convert such latrine, the Commissioner may himself get the same converted recover the cost incurred thereon from the owner or occupier, as the case may be.(2)No building plans shall be sanctioned by the Corporation unless the provisions for flush or waterseal latrine is made.
