(1)In case the municipal council is of opinion that any privy, or cesspool, or additional privies, or cesspools, should be provided in or on any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.], or shifted or removed from any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.] or, in any [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] in which a water-closet system has been introduced, that water closets should be substituted for the existing privies in or on any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.], or that additional water-closets should be provided therein or thereon, the municipal council may, by written notice, call upon the owner of such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] to provide such privies, cesspools or water-closets as the municipal council may deem proper.(2)The municipal council, may, by written notice, require any person or persons employing workmen or labourers exceeding twenty in number, or owning or managing any market, school or theatre or other place of public resort, to provide such latrines and urinals as the municipal council may direct, and to cause the same to be kept in proper order, and to be daily cleansed.(3)The municipal council may, by written notice, require the owner or occupier of any land upon which there is a privy or urinal to have such privy or urinal shut out, by a sufficient roof and a wall or fence, from the view of persons passing by or resident in the neighborhood, or to alter as it may direct any privy-door or trap-door which opens on to any street, and which it deems to be a nuisance.
