Section 317(2) in The Orissa Municipal Corporation Act, 2003
(2)In determining any such accommodation, the Commissioner may Specify 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)regarding the site or position of each water-closet, privy, urinal or bathing or washing place, and their number.
