Section 179(3) in The Maharashtra Municipal Corporations Act, 1949
(3)In determining the accommodation to be required under sub-section (2) the Commissioner shall have regard to the necessity of providing adequate and suitable water-closets or privies and bathing places for domestic servants employed by the occupants of the building.[(4) Where permission to erect, re-erect or convert any building without water-closet or privy accommodation in any area is given under the proviso to sub-section (1), the Commissioner shall provide and maintain privies and latrines in proper and convenient places in that area on in the vicinity thereof within such period as the State Government may, in consultation with the Commissioner, determine in this behalf.
