Section 247(1) in The Mumbai Municipal Corporation Act, 1888
(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 accommodation, and such urinal accommodation, and accommodation for bathing or for the washing of clothes and domestic utensils, as the Commissioner may prescribe.
