Section 250 in The Mumbai Municipal Corporation Act, 1888
250. Provisions as to privies.
(1)The owner or occupier of any premises on which there is a privy shall -(a)have between such privy and any building or place used or intended to be used for human habitation, or in which any person may be or may be intended to be employed in any manufacture, trade or business, an air space of at least three feet in width and open to the sky;(b)have such privy shut off by a sufficient roof and wall, or fence, from the view of persons dwelling in the neighbourhood or passing by;(c)unless and except for such period as he shall be permitted by the Commissioner, under the power next hereinafter conferred, to continue any existing door or trap-door, close up and not keep any door or trap door in such privy opening on to a street.(2)Provided that the Commissioner may permit the continuance for such period as he may think fit of any existing door or trap-door in a privy opening on to a street, if a nuisance is not thereby created.(3)Provided also that clause (a) shall not be deemed to apply to any privy in existence when this Act comes into force, unless -(d)there is space available on the premises of the owner or occupier for the erection of a new privy conformably to the said clause; and(e)the existing privy can be removed and a new one erected as aforesaid without destroying any portion of a permanent building other than the existing privy.
