Section 176(2) in The Asansol Municipal Corporation Act, 1990.
(2)Where any premises at or in which [twenty or more labourers or workmen are employed, and in any part of which a manufacturing process is being carried on without the aid of power, or is ordinarily so carried on,] [Words substituted by West Bengal Act 5 of 1994.] 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 underground utilities in Asansol including water-supply mains, bathing or washing place accommodation as it may determine.
