Section 506(2) in Kolkata Municipal Corporation Act, 1980
(2)In specifying any such accommodation, the Municipal Commissioner may determine in each case(a)whether such building shall be served by the service system or by the flush system or partly by the one and partly by the other;(b)what shall be the site or position of each latrine, urinal, bathing or washing place or site and the number (on each floor) and their clear internal dimensions thereof.
