Section 175(1) in Siliguri Municipal Corporation Act, 1990
(1)Whenever it appears necessary on sanitary or environmental grounds, the Mayor-in-Council may declare any ward or part of a ward of the Corporation as the area-(i)where, if the area be one covered with sewerage system, all existing service privies shall be converted into sanitary toilets with necessary connection with the sewerage system, and(ii)where, if the area is not one covered with sewerage system, all service privies shall be converted into sanitary latrines, within such period as may be fixed by the Mayor-in-Council.
