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State of West Bengal - Section

Section 156 in The Howrah Municipal Corporation Act, 1980

156. [ Provision for privy and urinal accommodation in premises intended for human habitation. [[Section 156 substituted by W.B. Act 11 of 1999, which was earlier as under :-

'156. Provisions for privy and urinal accommodation in premises where accommodation is not provided or is insufficient. - If any premises intended for human habitation are without privy or urinal accommodation or the existing accommodation is, in the opinion of the Mayor-in-Council, insufficient, inefficient or for sanitary reasons objectionable, the Mayor-in-Council may by a written notice, require the owner of such premises to -(a)provide such privy or such additional privy or urinal accommodation as it may decide, or(b)make such structural or other alterations in the existing privy or urinal accommodation as it may decide, or(c)substitute, notwithstanding the provisions contained in section 154, any service privy or service urinal accommodation by connected privy or connected urinal accommodation where there is underground sewerage system, and by septic-tank privy or septic-tank urinal accommodation where there is no underground sewerage system,within ninety days of such notice.'.]]
(1)If any premises, intended for human habitation, is without privy or urinal accommodation, or the existing accommodation, is, in the opinion of the Mayor-in-Council, insufficient, inefficient or objectionable for sanitary reasons, the Mayor-in-Council may, by a written notice, direct the owner or the occupier, as the case may be, of such premises to, make such structural or other alteration of the existing privy or urinal accommodation as may be specified in the notice within 90 days from the date of issue of the notice.
(2)If the owner or the occupier of the premises, as the case may be, fails to comply with the directions of the Mayor-in-Council within the time specified in sub-section (1), he shall be punished with fine in accordance with the provisions of section 220.]E. Cesspools and other filth receptacles