Section 317 in The Orissa Municipal Corporation Act, 2003
317. Water-closets and other accommodation in buildings newly erected or re-erected.
(1)It shall not be lawful newly to erect or to re-erect a building for or intended for human habitation, or at or in which labourers or workmen are to be employed, without such water-closet or privy and such urinal accommodation, and accommodation tor bathing or for the washing of clothes and domestic utensils, as the Commissioner may determine.(2)In determining any such accommodation, the Commissioner may Specify in each case -(a)whether such building shall be served by the water-closet or by the privy system or partly by one and partly by the other :(b)regarding the site or position of each water-closet, privy, urinal or bathing or washing place, and their number.
