Section 195 in The Chhattisgarh Municipal Corporation Act, 1956
195. Provision of drains, privies etc.
(1)Where the Commissioner is of the opinion that:-(a)any drain, privy, latrine, urinal, absorption pit, disposal work, cess pools or other receptacle for filth or refuse may be moved or removed;(b)any privy or cess pool or additional privies or cess pools should be provided in or on any building or land or that in any Municipal Corporation in which a water closet system has been introduced such water closets should be substituted for the existing privies in or on any building of land, or that additional water closet should be provided theirin or thereon; or(c)Pour-water Hush latrines or any other type of latrines should he substituted for the existing service latrines in any building or on land within the limits of Corporation,he may, by written notice call upon the owner or occupier of such building or land-(i)in cases falling under clause (a) to move or remove such drain, privy, latrine, urinal, absorption pit, disposal work, cess pools or other receptacle for filth or refuse;(ii)in cases falling under clause (b) to provide such privies, cess pools, or water closets;(iii)in cases falling under clause (c), to close service latrines and provide in their place, pour water Hush latrines or such other types of latrines, as may be specified in the notices, at such sites and within such period as may he specified in the notice or within such period as may be extended by the Commissioner by order in writing.(2)The Commissioner may, by notice, require any person employing more than twenty workmen or labourers to provide such latrines and urinals as he may think fit and to cause the same to be kept in proper order and to be daily cleaned.(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.(4)The State Government may by order fix a period within which the pour water Hush or any other type of latrines shall be substituted for the existing service latrines within the limits of a Corporation.(5)If the owner or occupier of a building or land inspite of service of notice or order under this section fails to carry out the work mentioned therein within the period specified in the notice or order, as the case may be, shall be punished with a fine which may, extend to one thousand rupees and in case he does not pay the fine with imprisonment which may extend to three months :Provided that without prejudice to the right to take proceedings for punishment in respect of the contravention of this section Commissioner may get the said work done through his agency and recover the cost incurred in connection therewith, from the owner or occupier thereof as the case may be, in the manner provided in Chapter XII.
