Section 208(3) in Rajasthan Municipalities Act, 2009
(3)The Municipality may by written notice require the owner or occupier of any land upon which there is a privy to have such privy shut out by a sufficient roof and a wall or fence from the view of persons passing by or resident in the neighbourhood, or to alter as it may direct any privy door or trap door which opens on to any street and which it deems to be a nuisance.
