Section 427(5) in The M.P. Municipal Corporation Act, 1956
(5)Latrines and washing places. - (a) The maintenance and regulation of urinal, closet accommodation, water-closet, bathing and washing place and premises appurtenant thereto, belonging to the Corporation;(b)the regulation of urinals, closet accommodation, water closet, bathing and washing places provided for the common use of the inhabitants of one or more buildings;
