Section 160 in The Asansol Municipal Corporation Act, 1990.
160. Bathing platforms and urinals, latrines and public stand posts. -
The Corporation may erect bathing platforms, urinals, latrines and public stand posts to be maintained in such manner as may be determined, and may levy such user fees for realisation of cost of maintenance thereof as may be specified, by regulations.B. Drainage and Sewerage
