Section 322 in Greater Hyderabad Municipal Corporation Act, 1955
322. Water closets and other accommodation in buildings newly erected or re-errected.
(1)It shall not be lawful newly to erect or to re-erect any 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 for 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;Water closets and other accommodation in buildings newly erected or re-errected.(b)what shall be the site or position of each watercloset, privy urinal or bathing or washing place, and their number.
