Section 318(1) in The Orissa Municipal Corporation Act, 2003
(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 or, on any sanitary grounds objectionable, the Commissioner may, with previous approval of the Standing Committee, by written notice require the owner of such premises -(a)to provide such additional water-closet, privy, urinal, or bathing or washing place as he determines;(b)to make such structural or other alternations in the existing water-closet or 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 -(i)has been, and is being, used in common by the persons occupying or employed in such premises and any one or more premises; or(ii)is in the opinion of the Commissioner likely to be so used, he may direct in writing that separate water-closet, privy, urinal or bathing or washing place be provided on or for each of such other premises;
