Section 271 in Jammu and Kashmir Municipal Corporation Act, 2000
271. Latrines and urinals for labourers etc.
(1)Every person employing workmen, labour or other persons exceeding twenty in number shall provide and maintain for the separate use of person of each sex so employed, latrines and urinals, of such description and number as the Commissioner may be notice require and within such time as may be fixed in the notice and shall keep the same in clean and proper order.
