(1)The committee may, by notice, require the owner of any building or land to provide more or remove any drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse, or provide any additional drains, privies, latrines, urinals, cesspools or other receptacles as aforesaid which should, in its opinion, be provided for the building or land, in such manner and of such pattern as the committee may direct.(2)The committee may, by notice, require any person employing more than twenty workmen or labourers to provide such latrines, and urinals as it may think fit and to cause the same to be kept in proper order and to be daily cleaned.(3)The committee may, by notice, require the owner or occupier of any building or land to have any privy, latrine or urinal provided for the same shut out by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood, or to remove or alter, as the committee may direct, any door or trapdoor of a privy, latrine or urinal opening on to any street or drain.(4)The committee may, and when required by the State Government shall provide latrines and urinals for the use of public.
