Section 322(2) in Greater Hyderabad Municipal Corporation Act, 1955
(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;Water closets and other accommodation in buildings newly erected or re-errected.(b)what shall be the site or position of each watercloset, privy urinal or bathing or washing place, and their number.
