Section 323(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Where any premises are without a water-closet, privy, urinal, or bathing or washing place, or if the Commissioner is of opinion that the existing water-closet, privy, urinal, or bathing or washing place available for the persons occupying or employed in any premises is insufficient, inefficient or on any sanitary grounds, objectionable, the Commissioner may, with the previous approval of the Standing Committee, by written notice require the owner of such premises -(a)to provide, such, or such additional water-closet, privy, urinal, or bathing or washing place as he determines;(b)to make such structural or other alterations in the existing water-closet, privy, urinal or bathing or washing place as he determines; or(c)to substitute water-closet accommodation for any privy accommodation:Provided that where the water-closet, privy, urinal or bathing or washing place accommodation of any premises-(a)has been, and is being, used in common by the persons occupying or employed in such premises and any one or more other premises, or(b)is in the opinion of the Commissioner likely to be so used the Commissioner may, if he is of opinion that such accommodation is insufficient to admit of the same being used by all the persons occupying or employed in all such premises, direct in writing that a separate water-closet, privy, urinal or bathing or washing place be provided on or for each of such other premises:Provided further that the Commissioner may, if he is of opinion that there is sufficient municipal latrine accommodation available for all the persons occupying or employed in any premises, direct that a separate watercloset, privy or urinal need not be provided for such premises.
