Section 506(2) in The Calcutta Municipal Corporation Act, 1980
(2)In specifying any such accommodation, the Municipal Commissioner may determine in each case -(a)whether such building shall be served by the service system or by the flush system or partly by the one and partly by the order;(b)what shall be the site or position of each latrine, urinal, bathing or washing place or site and the number (on each floor) and their clear internal dimensions thereof.
