227. Removal of latrines, etc. near any source of water supply.
- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by notice require an owner or occupier on whose land a drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse exists within fifty feet of a spring, well, tank, reservoir or other source from which water is, or may be, derived for public use, to remove or close the same within one week from the service of such notice.
