(1)It shall not be lawful to construct any water-closet or privy for any premises except with such terms not being inconsistent with rules or regulations for the time being in force, as the municipality may prescribe.(2)In prescribing any such terms, the Municipal Commissioner or the Executive Officer, may determine in each case -(a)whether the premises shall be served by the water-closet or by the privy system, or partly by one and partly by the other; and(b)what shall be the site or position of each water-closet or privy.(3)If any water-closet or privy is constructed on any premises in contravention of sub-section (1), the Municipal Commissioner or the Executive Officer, may after giving ten days notice to the owner or occupier of such premises, close such water-closet or privy and alter or demolish the same, and the expenses incurred by the municipality in so doing shall be paid by such owner or occupier or by the person offending.
