Section 175 in Siliguri Municipal Corporation Act, 1990
175. Conversion of service privies into sanitary toilets or septic tank latrines.
(1)Whenever it appears necessary on sanitary or environmental grounds, the Mayor-in-Council may declare any ward or part of a ward of the Corporation as the area-(i)where, if the area be one covered with sewerage system, all existing service privies shall be converted into sanitary toilets with necessary connection with the sewerage system, and(ii)where, if the area is not one covered with sewerage system, all service privies shall be converted into sanitary latrines, within such period as may be fixed by the Mayor-in-Council.(2)In any area in respect of which a declaration has been made under sub-section (1), the owners of the premises served by service privies shall cause such conversion under clause (i) or clause (ii), as the case may be, of sub-section (1), to be made at their own cost.(3)If any such owner fails to cause such conversion to be made under sub-section (2), the Corporation may cause the conversion to be made and recover the expenses thereof together with such penalty, not exceeding twenty per cent, of the expenses so incurred, from such owner within such period and in such manner as may be determined by regulations.
