A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by notice in writing,-(a)require the owner or other person having the control of any private latrine or urinal in the cantonment not to put the same to public use; or(b)where any plan for the construction of private latrines or urinals has been approved by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], and copies thereof may be obtained free of charge on application,-(i)require any person appearing or constructing any private latrine or urinal not to allow the same to be used until it has been inspected by or under the direction of the Health Officer and approved by him as conforming with such plan; or(ii)require any person having control of any private latrine or urinal to re-build or alter the same in accordance with such plan; or(c)require the owner or other person having the control of any such private latrine or urinal which, in the opinion of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], constitutes a nuisance , to remove the latrine or urinal; or(d)require any person having the control whether as owner, lessee or occupier of any land or building in the cantonment-(i)to have any latrines provided for the same shut out by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighborhood, or(ii)to cleanse in such manner as the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may specify in the notice any latrine or urinal belonging to the land or building;(e)require any person being the owner and having the control of any drain in the cantonment to provide, within ten days from the service of the notice, such covering as may be specified in the notice.
