Section 248 in Karnataka Municipal Corporations Act, 1976
248. Provision of privies and urinals for labourers.
- Every person employing workmen, labourers or other person exceeding twenty in number shall provide and maintain for the separate use of persons of each sex so employed flush-out or other latrines of such description and number as the Commissioner may by notice require, and within such time as may be fixed in the notice and shall keep the same clean and in proper order.
