Section 208(2) in The Chhattisgarh Municipalities Act, 1961
(2)The 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 or urinals at such sites as it may direct, and to cause the same to be kept in proper order, and to be daily cleaned.
