Section 219 in The Coimbatore City Municipal Corporation Act, 1981
219. Provision of latrines and urinals for labourers.
- Every person employing workmen, labourers or other persons exceeding ten in number shall provide and maintain for the separate use of persons of each sex so employed flush-out or other latrines of such description and number as the Commissioner may, by notice, require, and within such time as may be fixed in the notice and shall keep the same clean and in proper order.
