Section 130(3) in The Himachal Pradesh Municipal Corporation Act, 1994
(3)The municipality may, by notice, require the owner or occupier of any building or land to have any privy, latrine or urinal provided for the same shut out by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood, or to remove or alter, as the municipality may direct, any door or trapdoor of a privy, latrine or urinal opening on to any street or drain.
