Section 509(b) in Kolkata Municipal Corporation Act, 1980
(b)require any person having control whether as owner, lessee or occupier of any land or building(i)to have any latrine provided for the same shut out by a sufficient roof, wall or fence from the view of persons passing by or dwelling in the neighbourhood; or(ii)to cleanse in such manner as the Municipal Commissioner may specify in the notice any latrine or urinal belonging to such land or buildings; or
