Section 280(c) in Haryana Municipal Corporation Act, 1994
(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 neighbourhood; 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
