Section 175(3) in The City of Nagpur Corporation Act, 1948
(3)The [Commissioner] may, by notice, require the owner or occupier of any building or land to have any privy, latrine or urinal provided or the same shut out by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood, or to remove or alter, as the [Commissioner] may direct any door or trapdoor or other opening of a privy, latrine or urinal opening on to any street or drain.
