Section 179 in The Chandernagore Municipal Corporation Act, 1990
179. Privy, urinal and other accommodation at premises for twenty or more labourers or workmen.
(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,] [wards satisfaction ofWords substituted by West Bengal Act 17 of 1995.] such privy and urinal accommodation and such accommodation for bathing or washing of clothes and domestic utensils as the Corporation may decide.(2)Where any premises at or in which [twenty or more labourers or workmen are employed, and in any part of which a manufacturing process is being carried on without the aid of power, or is ordinarily so carried on,] [Words substituted by West Bengal Act 5 of 1994.] are without privy, urinals, bathing or washing place accommodation or with inadequate accommodation, the Mayor-in-Council may by written notice require the owner of such premises to provide such privy, urinals, bathing or washing place accommodation as it may determine.
