Section 248(1) in The Mumbai Municipal Corporation Act, 1888
(1)Where any premises are without a water-closet, or privy, or urinal, or bathing or washing place, or if the Commissioner is of the opinion that the existing water-closet, or privy, or urinal, or bathing or washing place accommodation available for the persons occupying or employed in any premises is insufficient, inefficient, or on any sanitary grounds objectionable, the Commissioner may, [* * *] [The words 'with the previous approval of the Standing Committee' were deleted by Maharashtra 21 of 1989 Section, Section 33.] by written notice, require the owner of such premises-(a)to provide such, or such additional, water-closet, privy, urinal, or bathing, or washing place accommodation as he prescribes;(b)to make such structural or other alterations in the existing water-closet privy, urinal, or bathing or washing place accommodation as he prescribes; or(c)to substitute water-closet accommodation for any privy accommodation,
