Section 157 in Andhra Pradesh Municipalities Act, 1965
157. Provision of latrines by owner or occupier.
(1)The municipal health officer may by notice require the owner or occupier of any building within the time specified in such notice to provide a latrine or alter or remove from an unsuitable to a more suitable place any existing latrine in accordance with the direction contained in such notice for the use of the persons employed in or about or occupying such building and to keep it clean and in proper order.(2)Every owner or occupier of the ground on which any group of six or more huts stand shall provide latrines of such description and number and in such position as the municipal health officer may by notice require within such time as may be fixed in the notice for the use of the inhabitants of such huts.(3)Where the owner or occupier of the building or ground has made any default in providing any such latrine within the time specified, the Chairperson may construct the latrine and may direct that the expense of constructing it shall be recovered in the same manner as the property tax.
