Section 179 in The Maharashtra Municipal Corporations Act, 1949
179. Water-closets and other accommodation in buildings newly erected or re-erected. - (1) It shall not be lawful to erect or to re-erect or convert within the meaning of section 253 and building for, or intended for, human habitation, or at or in which labourers or workmen are to be employed, without such water-closet or privy accommodation, and such urinal accommodation and accommodation for bathing or for the washing of clothes and domestic utensils of such, building as the Commissioner may prescribe:
[Provided that it shall be lawful with the permission, of the Commissioner to erect, re-erect or convert any building as aforesaid without water-closet or privy accommodation on any plot of land not exceeding one thousand square feet situated in such area or areas as the Commissioner with the previous sanction of the Standing Committee, having regard to the relatively undeveloped and rural character thereof, considers it unessential to provide for such water-closet or privy accommodation.](2)In prescribing any such accommodation the Commissioner may determine in each case-(a)whether such building or work shall be served by the water-closet or by the privy system, or partly by one and partly by the other;(b)what shall be the site or position of each water-closet, privy, urinal or bathing or washing place and their number.(3)In determining the accommodation to be required under sub-section (2) the Commissioner shall have regard to the necessity of providing adequate and suitable water-closets or privies and bathing places for domestic servants employed by the occupants of the building.[(4) Where permission to erect, re-erect or convert any building without water-closet or privy accommodation in any area is given under the proviso to sub-section (1), the Commissioner shall provide and maintain privies and latrines in proper and convenient places in that area on in the vicinity thereof within such period as the State Government may, in consultation with the Commissioner, determine in this behalf.(5)If the Commissioner fails to provide privies and latrines within the period determined as aforesaid, the State Government may provide for such privies and latrine, and direct that the cost thereof shall be paid out of the Municipal Fund; and thereupon, the provisions of section 449 shall apply to the recovery of such cost as they apply in relation to the recovery of expenses incurred in pursuance of an order as is mentioned in sub-section (2) of section 448.]
