Section 148 in Tamil Nadu District Municipalities Act, 1920
148. Provision of latrines for markets, cart-stands, cattle-sheds, choultry, etc..
- The executive authority may, by notice, require the owner or manager of a market, cart-stand, cattle-shed, choultry, theatre, railway station, dock, wharf or other place of public resort within the time specified in such notice to provide and maintain for the separate Use of persons of each sex latrines of such description and number and in such position as may be specified in such notice.
