229. Permission for construction of latrine or urinal near road, tank or water-course.
- No person shall, without the permission of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]-(i)construct latrine or urinal with a door or trap door opening on to any road or drain;(ii)construct or keep any latrine, urinal, cess-pools house drain or respectable for sewerages or other offensive matter within fifty feet of any tank or water-course or a tank or water-course which the inhabitants of any locality use.
