Section 155(2) in The Howrah Municipal Corporation Act, 1980
(2)Where any premises at or in which not less than twenty labourers or workmen are employed are without privy, urinal, 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, urinal or bathing or washing place accommodation as it may determine.
