Section 216 in The Chhattisgarh Municipalities Act, 1961
216. Service privies.
- In every house in any sewered area where a septic tank, dugwell privy, sanitary latrine, or any other method of hygienic disposal of night-soil is not feasible, the owner of the house shall provide the service privy of the type-approved by the Council.Explanation.-Service privy means a fixed privy which is cleaned by hand but does not include a movable commode.
