Section 237 in West Bengal Municipal Corporation Act, 2006
237. Conversion of service privies into sanitary toilets etc.
(1)No person, either owner or occupier of any premises, shall be allowed to maintain service privy within the Corporation area.(2)The Commissioner shall issue a notice to the owner or the occupier of every premises having service privy, directing him to convert the service privy by connecting either with the sewerage system or into a sanitary toilet, as the case may be.(3)The owner or the occupier of the premises, as the case may be, shall, on receipt of the notice under sub-section (2), either convert the service privy into a sanitary toilet or connect the service privy with the sewerage system. as the case may be, within 90 days from the date of receipt of the notice under sub-section (2).(4)No person shall be allowed to discharge night-soil directly in the municipal drain.
