(1)It shall not be lawful to construct any latrine or urinals for any premises in a municipal area, except with the written permission of the Chief Officer of the Municipality and in accordance with such terms not inconsistent with the provisions of this Act or any rules or regulations made thereunder, as he may specify.(2)In the specifying any such term, the Chief Officer may determine in each case,-(a)whether the premises shall be served by the service system or by the flush system or partly by the one and partly by the other; and(b)what shall be the site or position of each latrine or urinal.(3)If any latrine or urinal is constructed on any premises in contravention of the foregoing provisions, the Chief Officer may, after giving not less than ten days notice to the owner or occupier of such premises, alter, reconstruct, close or demolish such latrine or urinal and the expenditure incurred by the Chief Officer in so doing, shall be recoverable from the owner or occupier as an arrears of tax under this Act.
