Section 327 in Greater Hyderabad Municipal Corporation Act, 1955
327. Provisions as to water-closets.
- The owner or occupier of any premises on which there is a water-closet shall -(a)have such water-closet divided off from any part of a building or place used or intended to be used for human habitation or in which any person may be or may be intended to be employed in any manufacture, trade or business, by such means as the Commissioner shall deem sufficient;(b)have such water-closet in such a position that one of its sides at the least shall be an external wall;(c)have the seat of such water-closet placed against an external wall;(d)cause such water-closet to be provided with such means of constant ventilation as the Commissioner shall deem adequate, by a window or other aperture in one of the walls of such water-closet, or by an opening directly into the external air, or by an air-shaft or by some other suitable method or appliance;(e)have such water-closet supplied by a supply cistern and flushing apparatus and fitted with a soil-pan or receiver and such other appliances of such materials, size and description as the Commissioner shall deem necessary; provided always that a cistern from which a water-closet is supplied shall not be used, or be connected with another cistern which is used, for supplying water for any other purpose.
