Section 176(1) in The Asansol Municipal Corporation Act, 1990.
(1)There shall be provided in every new building at or in which [ten or more labourers or workmen are likely to be employed, and in any part of which a manufacturing process is likely to be carried on with the aid of power, or is likely to be ordinarily so carried on,] [Words substituted by W.B. Act 5 of 1994.] such privy and urinal accommodation and such accommodation for bathing or washing of clothes and domestic utensils as the Corporation may decide.
