Section 504 in The Calcutta Municipal Corporation Act, 1980
504. Public latrines, urinals, etc. -
(1)The Municipal Commissioner shall provide and maintain in proper and convenient places a sufficient number of public latrines and urinals.(2)Such public latrines and urinals shall be so constructed as to provide separate compartments for each sex and not to be a nuisance and shall be provided with all necessary conservancy establishments and shall regularly be cleansed and kept in proper order.
