Section 319 in The Orissa Municipal Corporation Act, 2003
319. Power to require privy accommodation to be provided for factories.
- Where it appears to the Commissioner that any premises are or are intended to be, used as market, railway station or other place of public resorts, or as place in which persons exceeding twenty in number are employed in any manufacturer, trade or business or as workmen or labourers, the Commissioner may, by written notice, require the owner or occupier of the said premises to construct sufficient number of water-closets or latrines or privies and urinals for the separate use of each sex.
