Section 156A in Andhra Pradesh Municipalities Act, 1965
156A. Licensing of public latrines and urinals.
(1)On receipt of an application from any person in the prescribed form and on payment of the fee prescribed, the Commissioner may issue a licence for a period not exceeding one year for maintaining a latrine or urinal for public use.(2)No person shall keep or maintain a public latrine or urinal without a licence under sub-section (1).(3)Every licensee of a public latrine or urinal shall maintain it cleanly and keep it in proper order.
