Section 249 in Karnataka Municipal Corporations Act, 1976
249. Provision of privies and urinals for markets, cart stands and cattle stands.
- The Commissioner may, by notice require any owner or manager of a market, cartstand, cattle stand, choultry, theatre, railway station or other place of public resort within such time as may be specified in such notice to provide and maintain for the separate use of persons of each sex, flush-out or other privies of such description and number and in such a position as may be specified and to keep the same clean and in proper order.
