Section 273(c) in Jammu and Kashmir Municipal Corporation Act, 2000
(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
