Section 156(1) in The Howrah Municipal Corporation Act, 1980
(1)If any premises, intended for human habitation, is without privy or urinal accommodation, or the existing accommodation, is, in the opinion of the Mayor-in-Council, insufficient, inefficient or objectionable for sanitary reasons, the Mayor-in-Council may, by a written notice, direct the owner or the occupier, as the case may be, of such premises to, make such structural or other alteration of the existing privy or urinal accommodation as may be specified in the notice within 90 days from the date of issue of the notice.
