Section 322 in The Orissa Municipal Corporation Act, 2003
322. Provisions as to water-closets.
- The owner or occupier of any premises on which there is a water-closet shall -(a)have such water-closet divided off from any part of building or place used or intended to be used for human habitation or in which any person may be, or may be intended to be, employed in any manufacture, trade or business by such means as the Commissioner shall deem sufficient;(b)have such water-closet in such position that one of its sides at least shall be an external wall;(c)have the seat of such water-closet placed against an external wall;(d)cause such water-closet to be provided with such means of constant ventilation as the Commissioner shall deem adequate by a window or other aperture in one of the walls of such water-closet or by an opening directly in to the external air, or by an airshaft or by some other suitable method or appliance; and(e)have such water-closet supplied by cistern and flushing apparatus and fitted with a soil pan or receiver and such other appliance of such materials, size and description as the Commissioner shall deem necessary :Provided that a cistern from which a water-closet is supplied shall not be used, or be connected with another cistern which is used, for supplying water for any other purpose.
