Section 509 in The Calcutta Municipal Corporation Act, 1980
509. Other provisions as to private latrines. -
The Municipal Commissioner may, by written notice, -(a)require the owner or other person having the control of any private latrine or urinal, which in the opinion of the Municipal Commissioner constitutes nuisance, to remove the latrine or the urinal; or(b)require any person having the 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(c)where any premises intended or used for human habitation are without any latrine or urinal accommodation or are provided with insufficient latrine or urinal accommodation, require the owner, lessee or occupier of such premises to provide such latrine or urinal accommodation or such additional latrine or urinal accommodation as he may specify by causing, if necessary, any part of such premises to be vacated and demolished in accordance with the rules or the regulations made in this behalf.D. General Provisions
