Section 247(2) in The Mumbai Municipal Corporation Act, 1888
(2)In prescribing any such accommodation the Commissioner may determine in each case-(a)whether such building shall be served by the water-closet or by the privy system, or partly by one and partly by the other;(b)what shall be the site or position of each water-closet, privy, urinal, or bathing or washing place, and their number.
