Section 65 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
65. Provision for privy and urinal accommodation in premises where such accommodation has not been provided or is insufficient. -
When any premises are without privy or urinal accommodation, or if the General Manager is of the opinion that the existing accommodation therefor available for the persons occupying or using the premises is insufficient, inefficient or for sanitary reasons objectionable, the General Manager may, notwithstanding anything contained in any law governing any municipal corporation or municipality, as the case may be, or in any rule or bye - law made thereunder, by written notice, require the owner of such premises to-(a)provide such or such additional privy or urinal accommodation as he may specify, or(b)make such structural or other alterations in the existing privy or urinal accommodation as he may specify, or(c)substitute privy or urinal accommodation directly connected with a sewer for any service privy or service urinal accommodation, within ninety days of such requisition.
