Section 192(2) in The Chhattisgarh Municipalities Act, 1961
(2)A Council may require such huts or sheds to be built so that they may stand in regular lines with a free passage or way in front of and in between every two lines of such width as the Council thinks proper for ventilation and to facilitate scavenging and at such a level as will admit of sufficient drainage and may require such huts to be provided with such number of privies and such means of drainage as it may consider necessary.
