Section 273 in Jammu and Kashmir Municipal Corporation Act, 2000
273. Other provisions as to private latrines.
- The Commissioner may, by written notice-(a)require the owner or other person having the control of any private latrine or urinal not to put the same to public use ;or(b)require the owner or other person having control of such private latrine or urinal which in the opinion of the Commissioner constitutes a nuisance, to remove the latrine or the urinal ; or(c)require any person having the control whether as owner, lessee or occupier of any land or building-(i)to have any latrine provided for the same shut out by a sufficient roof, wall or fence from the view of persons passing by or dwelling in the neighborhood; or(ii)to cleanse in such manner as the Commissioner may specify in the notice any latrine or urinal belonging to the land or building ; or(d)where the premises intended or used for human habitation are without any latrine or urinal accommodation or are provided with insufficient latrine or urinal accommodation, require the owner, lessee or occupier of such premises to provide same or such additional latrine or urinal accommodation as may be prescribed, if necessary, by causing any part of such premises to be vacated and demolished in accordance with the bye-laws made in this behalf.
