Section 186(2) in Chennai City Municipal Corporation Act, 1919
(2)Every owner or occupier of the ground on which any block of huts stand shall, within such time and in accordance with such directions as may be specified in a notice issued by the commissioner, provide flush-out or other latrines for the use of the inhabitants of such block of huts or alter or remove from an unsuitable to a more suitable place any existing latrine and shall keep the same clean and in proper order.]
