199. No latrine, etc., to be constructed in certain circumstances.
(1)No person shall, without a special permission of the Board, construct a latrine or urinal with a door or a trap door opening on to any public road or drain.(2)No person shall, without the written permission of the Board construct or keep any latrine, urinal, cesspool, drain or other receptacle for sewage or other offensive matter within fifty feet of any public tank or water-course or a tank of water course which the inhabitants of any locality use, or any well.(3)The Board may require any owner and occupier upon whose land any latrine or urinal such as is mentioned in sub-section (1) or any latrine, urinal, cess-pool, drain or other receptacle so situated as is mentioned in sub-section (2) exists, or may hereafter be constructed to remove the same within eight days.(4)Any person who contravenes any provision of sub-section (1) and (2) shall be liable for every such offence to a fine not exceeding fifty rupees.(5)Any person who fails to comply with an order under sub-section (3) shall be liable to a fine of fifty rupees and daily fine of five rupees during which the offence is continued.
