Section 248(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided that where the water-closet, privy, urinal, or bathing or washing place accommodation of any premises-(a)has been and is being used in common by the persons occupying or employed in such premises and any one or more other premises, or(b)is in the opinion of the Commissioner likely to be so used,the Commissioner may, if he is of opinion that such accommodation is sufficient to admit of the same being used by all the persons occupying or employed in all such premises, direct in writing that separate water-closet, privy, urinal or bathing washing place accommodation need not be provided on or for each of such other premises.
