267. Private drains, cesspools, dust bins, latrines, etc.
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may require by notice the owner or occupier of any land or building, -(a)to close, remove, alter repair, cleanse, disinfect or put in good order any latrine, urinal, water-closet, drain, cesspool, dust-bin or other receptacle for filth, sullage-water, rubbish or refuse pertaining to such land or building, or to remove or alter any door or trap-door of any such latrine, urinal or water-closet which opens on to a street or drain; or(b)to provide such latrines, urinals, water-closets, drains, cesspools, dust-bins or other receptacles for filth, sullage-water, rubbish or refuse as should in its opinion be provided for the building or land whether in addition or not to any existing ones; or(c)to cause any latrine, urinal or water-closet provided for the building or land to be shut-off by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood.(2)When requiring under sub-section (1) anything to be provided, altered or done, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may specify in the notice the description of the thing to be provided, the pattern so as to conform with which the thing is to be altered, and the manner in which the thing is to be done.
