Section 116(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)The Union Committee may, by written notice,-(i)require the owner or occupier of any hut, or the owner of any privy to remove such hut or privy, either wholly or in part, in pursuance of clause (a) of sub-section (1); or(ii)require the owner or occupier of any building to construct private drains therefor, or to alter or remove private drains thereof, in pursuance of clause (b) of sub-section (1),within a period to be specified in the notice.
