Section 199(1) in Karnataka Municipalities Act, 1964
(1)In case the municipal council is of opinion that any privy, or cesspool, or additional privies, or cesspools, should be provided in or on any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.], or shifted or removed from any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.] or, in any [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] in which a water-closet system has been introduced, that water closets should be substituted for the existing privies in or on any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.], or that additional water-closets should be provided therein or thereon, the municipal council may, by written notice, call upon the owner of such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] to provide such privies, cesspools or water-closets as the municipal council may deem proper.
