Section 248 in The Mumbai Municipal Corporation Act, 1888
248. Where there is no such accommodation or the accommodation is insufficient or objectionable.
(1)Where any premises are without a water-closet, or privy, or urinal, or bathing or washing place, or if the Commissioner is of the opinion that the existing water-closet, or privy, or urinal, or bathing or washing place accommodation available for the persons occupying or employed in any premises is insufficient, inefficient, or on any sanitary grounds objectionable, the Commissioner may, [* * *] [The words 'with the previous approval of the Standing Committee' were deleted by Maharashtra 21 of 1989 Section, Section 33.] by written notice, require the owner of such premises-(a)to provide such, or such additional, water-closet, privy, urinal, or bathing, or washing place accommodation as he prescribes;(b)to make such structural or other alterations in the existing water-closet privy, urinal, or bathing or washing place accommodation as he prescribes; or(c)to substitute water-closet accommodation for any privy accommodation,(2)Provided that where the water-closet, privy, urinal, or bathing or washing place accommodation of any premises-(a)has been and is being used in common by the persons occupying or employed in such premises and any one or more other premises, or(b)is in the opinion of the Commissioner likely to be so used,the Commissioner may, if he is of opinion that such accommodation is sufficient to admit of the same being used by all the persons occupying or employed in all such premises, direct in writing that separate water-closet, privy, urinal or bathing washing place accommodation need not be provided on or for each of such other premises.(3)Provided also that the Commissioner may, if he is of opinion that there is sufficient municipal latrine accommodation available for all the persons, occupying or employed in any premises direct that separate water-closet, privy or urinal accommodation need not be provided for such premises.(4)Any requisition under sub-section (1) may comprise any detail specified in sub-section (2) of section 247.]
