202. Penalty for not keeping latrine, etc., in proper order.
- If the owner or occupier of any latrine, urinal, cess-pool, drain or other receptacles for sewage or other offensive matter neglects or refuses, after warning from the Board, to keep the same in a proper state of repair' and efficiency, he shall be liable to a penalty not exceeding fifty rupees and a daily fine not exceeding five rupees during which the offence is continued;Provided that no person who pay a latrine tax shall be liable to punishment for noncompliance with the provision of this section where the default is exclusively due to the failure of the Board to perform its obligation under this Act.
