Section 217 in The Madurai City Municipal Corporation Act, 1971
217. Licensing of public latrines.
(1)The Commissioner may licence for any period not exceeding one year the provision and maintenance of latrines for public use.(2)No, person shall keep a public latrine without a licence under sub-section (1).(3)Every licensee of a public latrine shall maintain it clean and in proper order.Private Latrines
