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State of Karnataka - Section

Section 246 in Karnataka Municipal Corporations Act, 1976

246. Licensing of public privies.

(1)The Commissioner may license for any period not exceeding one year the provision and maintenance of privies for public use.
(2)No person shall keep a public privy without a licence under sub-section (1).
(3)Every licensee of a public privy shall maintain it in clean and proper order.