Section 7 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
7. Power to require service privy or urinal to be connected with sewer mains.
- Where sewer mains exist or have been laid within one hundred metres of any service privy or urinal in any hut or other structure or on any land appurtenant thereto within a slum area, the prescribed authority may serve on the owner of such hut, other structure or land, a notice requiring him -(a)to get such privy connected with the sewer mains, or(b)in the case of a urinal, either to close it or to get it connected with the sewer mains,within such time, not less than sixty days, as may be specified in the notice.
