Section 177 in The Asansol Municipal Corporation Act, 1990.
177. Provisions for privy and urinal accommodation in premises where accommodation is not provided or is insufficient. -
If any premises intended for human habitation are without privy or urinal accommodation or the existing accommodation is, in the opinion of the Mayor-in-Council, insufficient, inefficient or for sanitary reasons objectionable, the Mayor-in-Council may, by a written notice, require the owner of such premises to-(a)provide such privy or such additional privy or urinal accommodation as it may decide, or(b)make such structural or other alterations in the existing privy or urinal accommodation as it may decide, or(c)substitute, notwithstanding the provisions contained in section 175, any service privy or service urinal accommodation by connected privy or connected urinal accommodation where there is underground sewerage system, and by septic-tank privy or septic-tank urinal accommodation where there is no underground sewerage system, within ninety days of such notice.E. Cesspools and other filth receptacles
