(1)The Secretary may issue licence, [for the period as fixed by the Council] [Substituted for the words by Act 14 of 1999, w.e.f. 24-3-1999.], for providing and maintaining latrines for public use.(2)No person shall keep a public latrine without a licence under sub-section(1l).(3)Every licensee of a public latrine shall maintain it clean and in proper order.Private Latrines
