Section 220 in The Coimbatore City Municipal Corporation Act, 1981
220. Provision of latrines and urinals for markets, cart-stand and cattle-sheds.
- The Commissioner may, by notice, require any owner or manager of a market, cart-stand, cattle-shed, choultry, theatre, railway station, dock, wharf, cinema-house or other place of public resort within such time as may be specified in such notice to provide and maintain for the separate use of persons of each sex flush-out or other latrines of such description, arid number on and in such position as may be specified and to keep) the same clean and in proper order.
