Section 188 in Chennai City Municipal Corporation Act, 1919
188. Provision of latrines and urinals for markets, cart-stand and cattle-stands.
- The commissioner may, by notice, require any owner or manager of a market, cart-stand, cattle-stand, choultry, theatre, railway station, dock, wharf or other place of public resort within such time as may be specified in such notice to provide and maintain for the separate use of persons of each sex [flush-out or other latrines] [Substituted for the word 'latrines' by section 102 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] of such description and number and in such a position as may be specified and to keep the same clean and in proper order.
