Section 124(4) in The Manipur Municipalities Act,1994.
(4)In the municipalities where water works are maintained it shall be compulsory for persons erecting or re-erecting buildings costing rupees two lakhs or more (excluding cost of land and of improvement of land) to install sanitary latrines. The municipality shall withhold sanction if the plan and specification of the building submitted with the notice do not contain provision for installation of sanitary latrines.
