Section 323 in The Orissa Municipal Corporation Act, 2003
323. Position of privies and water-closets.
- No person shall build a privy or water-closet in such a position or manner as -(a)to be directly over or directly under any room or part of a building other than another privy or water-closet or a bathing place, bathroom or terrace; or(b)to be within a distance of twenty feet from any well or from any spring, tank or stream the water whereof is, or is likely to be used, whether in natural or manufactured stage for human consumption, domestic purposes or otherwise to render the water of any well, spring, tank or stream liable to pollution.
