Section 167(1) in The Gujarat Municipalities Act, 1963
(1)Where the Chief Officer is of opinion that any privy or cesspool, or additional privies or cesspools, should be provided in or any building or land, or in municipal borough in which a water-closet-system has been introduced, that water-closets or additional water-closets should be provided in or on any building or land, that water-closets should be substituted for the existing privies in such number as may be considered necessary by him, the Chief Officer, subject to the control of the executive committee, may by written notice call upon the owner of such building, or land to provide such privies cesspools or water-closets or to substitute water-closets for the existing privies at such sites as he may deem proper.
