Section 249A in The Mumbai Municipal Corporation Act, 1888
249A. [ Power of Commissioner as to unhealthy privies. [Section 249A was inserted by Bombay 5 of 1905, Section 29.]
- Where the Commissioner is of opinion that any privy is likely, by reason of its not being sufficiently detached from any buildings to cause injury to the health of any person occupying such building, the Commissioner, [* * *] may, by written notice, require the owner or occupier of the premises in or on which such privy is situate either -(a)to so close up such privy as to prevent any persons using the same, and to provide in lieu thereof such water-closet or privy accommodation or such urinal accommodation as the Commissioner may prescribe, or(b)to provide between the said privy and any portion of the said building such air-space not exceeding three feet in width, open to the sky and situate entirely within the limits of the said premises as the Commissioner may prescribe.]
