Section 165(2) in The City of Panaji Corporation Act, 2002
(2)The Commissioner may, by notice, require any person running a hotel, lodging house, bar or restaurant or any place wherein eatables and beverages are sold or served or employing more than ten workmen or labourers to provide such latrines and urinals as the Commissioner may think fit and to cause the same to be kept in proper order and to be daily cleaned.
