(b)where any plan for the construction of private latrines or urinals has been approved by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], and copies thereof may be obtained free of charge on application,-(i)require any person appearing or constructing any private latrine or urinal not to allow the same to be used until it has been inspected by or under the direction of the Health Officer and approved by him as conforming with such plan; or(ii)require any person having control of any private latrine or urinal to re-build or alter the same in accordance with such plan; or
