Section 154 in The Howrah Municipal Corporation Act, 1980
154. [ Conversion of service privy into sanitary toilet etc. [[Section 154 substituted by W.B. Act 11 of 1999, which was earlier as under :-
'154. Conversion of service privies into sanitary toilets or septic tank latrines. - (1) Whenever it appears necessary on sanitary or environmental grounds, the Mayor-In-Council may declare any ward or part of a ward of the Corporation as the area -(i)where, if the area be one covered with sewerage system, all existing service privies shall be converted into sanitary toilets with necessary connection with the sewerage system,(ii)where, if the area is not one covered with sewerage system, all service privies shall be converted into septic tank latrines, within such period as may be fixed by the Mayor-in Council.(2)In any area in respect of which a declaration has been made under sub-section (1), the owners of the premises served by service privies shall cause such conversion under clause (i) or clause (ii), as the case may be, of sub-section (1), to be made at their own cost.(3)If any such owner fails to cause such conversion to be made under sub-section (2), the Corporation may cause the conversion to be made and recover the expenses thereof together with such penalty not exceeding twenty per cent, of the expenses so incurred, from such owner within such period and in such manner as may be determined by regulation.'.]](1)No person, either owner or occupier of any premises, shall be allowed to maintain service privy within the area of the Corporation.(2)The Commissioner shall issue notice to the owner or the occupier of every premises having service privy, directing him to convert the service privy by connecting either with the sewerage system or into a sanitary toilet, as the case may be.(3)The owner or the occupier of the premises, as the case may be, shall, on receipt of the notice, convert the service privy by connecting either with the sewerage system or into a sanitary toilet, as the case may be, within 90 days from the date of receipt of the notice under sub-section (2).(4)No person shall be allowed to discharge night-soil directly in the municipal drain.]
