Section 167 in The Gujarat Municipalities Act, 1963
167. Provisions of privies etc.
(1)Where the Chief Officer is of opinion that any privy or cesspool, or additional privies or cesspools, should be provided in or any building or land, or in municipal borough in which a water-closet-system has been introduced, that water-closets or additional water-closets should be provided in or on any building or land, that water-closets should be substituted for the existing privies in such number as may be considered necessary by him, the Chief Officer, subject to the control of the executive committee, may by written notice call upon the owner of such building, or land to provide such privies cesspools or water-closets or to substitute water-closets for the existing privies at such sites as he may deem proper.(2)The Chief Officer subject to the control of the executive committee 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 at such sites as he may direct, and to cause the same to be kept in proper order, and to be daily cleaned.(3)The Chief Officer subject to the control of the executive committee 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 neighbourhood, or to alter as he may direct any privy door or trap door which opens on to any street and which he deems to be a nuisance.
