Section 167(2) in The Gujarat Municipalities Act, 1963
(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.
