Section 195(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Where the Commissioner is of the opinion that:-(a)any drain, privy, latrine, urinal, absorption pit, disposal work, cess pools or other receptacle for filth or refuse may be moved or removed;(b)any privy or cess pool or additional privies or cess pools should be provided in or on any building or land or that in any Municipal Corporation in which a water closet system has been introduced such water closets should be substituted for the existing privies in or on any building of land, or that additional water closet should be provided theirin or thereon; or(c)Pour-water Hush latrines or any other type of latrines should he substituted for the existing service latrines in any building or on land within the limits of Corporation,he may, by written notice call upon the owner or occupier of such building or land-(i)in cases falling under clause (a) to move or remove such drain, privy, latrine, urinal, absorption pit, disposal work, cess pools or other receptacle for filth or refuse;(ii)in cases falling under clause (b) to provide such privies, cess pools, or water closets;(iii)in cases falling under clause (c), to close service latrines and provide in their place, pour water Hush latrines or such other types of latrines, as may be specified in the notices, at such sites and within such period as may he specified in the notice or within such period as may be extended by the Commissioner by order in writing.
