Section 247 in The Mumbai Municipal Corporation Act, 1888
247. [ Water-closets and other accommodation in buildings newly erected or re-erected. [Sections 246A, 247 and 248 were substituted for sections 247 and 248 by Bombay 5 of 1905, Section 28.]
(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.(2)In prescribing any such accommodation the Commissioner may determine in each case-(a)whether such building shall be served by the water-closet or by the privy system, or partly by one and partly by the other;(b)what shall be the site or position of each water-closet, privy, urinal, or bathing or washing place, and their number.
