Section 195(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)The Commissioner may, by notice, require the owner or occupier of any building or land to have any privy, latrine or urinal provided or the same shut out by a sufficient roof and wall or fence from the view of persons passing, by or dwelling in the neighbourhood, or to remove or alter, as he may direct any door or trapdoor or other opening of a privy, latrine or urinal opening on to any street or drain.
