Section 187 in Chennai City Municipal Corporation Act, 1919
187. Provision of latrines and urinals for labourers.
- Every person employing workmen, labourers or other persons exceeding twenty in number shall provide and maintain for the separate use of persons of each sex so employed [flush-out or other latrines] [Substituted for the word 'latrines' by section 102 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] of such description and number as the commissioner may, by notice, require, and within such time as may be fixed in the notice and shall keep the same clean and in proper order.
