Section 209(1) in Rajasthan Municipalities Act, 2009
(1)The Municipality may give notice to an owner, occupier or controller of commercial complexes, schools, private hospitals, hotels, restaurants rest houses, bazaars, community centers, marriage halls, cinema halls, auditoria, clubs, entertainment centers, amusement parks and other like private places to erect sufficient latrines and urinals for the facility of users of such places as the municipal authorities may think proper. It shall also be lawful for the Chief Municipal Officer, to direct the management of such places to maintain and keep such latrines and urinals clean and odourless. The Chief Municipal Officer should also direct the management of such places to maintain latrines and urinals for ladies separately.
