(1)No person shall construct a latrine or urinal without a written permission of the Board.Every person constructing a latrine or urinal shall have such latrine or urinal shut out by a sufficient roof and wall of fence from the view of persons passing by or residing in the neighbourhood; and the Board may require any owner or occupier of land on which a latrine or urinal stands to cause the same to be shut out from view as aforesaid within fifteen days.
