Section 321 in The Orissa Municipal Corporation Act, 2003
321. Provisions as to privies.
- The owner or occupier of any premises on which there is a privy shall -(a)have between such privy and any building or place used or intended to be used for human habitation, or in which any person may be or may be intended to be employed in any manufacture, trade or business, an air space of at least three feet in width and open to the sky;(b)have such privy shut off by sufficient roof and wall or fence from the view of persons dwelling in the neighbour or passing by;(c)unless and except for the period as he may be permitted by the Commissioner under the power hereinafter conferred, to continue any existing door or trap-door or close up and not keep any door or trap-door in such privy opening on to a street :Provided that the Commissioner may permit the continuance for such period as he may think fit of any existing door or trap-door in a privy opening on to a street, if a nuisance is not thereby created :Provided further that clause (a) shall not be deemed to.apply to privy in existence when this Act comes into force, unless -(i)there is space available on the premises for the erection of a new privy in conformity with, to the said clause; and(ii)the existing privy can be removed and a new one erected as aforesaid without destroying any portion of a permanent building other than the existing privy.
