Section 325 in Greater Hyderabad Municipal Corporation Act, 1955
325. Power of Commissioner as to unhealthy privies.
- Where the Commissioner is of opinion that any privy is likely, by reason of its not being sufficiently detached from any building to cause injury to the health of any person occupying such building with the previous approval of the Standing Committee he may, by written notice, require the owner or occupier of the premises in or on which such privy is situate either -(a)to so close up such privy as to prevent any person using the same, and to provide in lieu thereof such watercloset or privy or such urinal as the Commissioner may determine; or(b)to provide between the said privy and any portion of the said building such air-space, not exceeding three feet in width, open to the sky, and situate entirely within such limits of the said premises as the Commissioner may determine.
