Section 141(2) in The M.P. Public Health Act, 1949
(2)In particular and without prejudice to the generality of the power conferred by sub-section (1) the Government may make rules,-(a)with respect to any matter which is to be or may be prescribed; and(b)regulating, the situations in which sanitary conveniences for the use of the public shall be constructed by a local authority, and the number of such sanitary conveniences.
