Section 506 in Kolkata Municipal Corporation Act, 1980
506. Latrines and urinals, etc., in new buildings.
(1)It shall not be lawful to erect any building or execute any work on or in relation to the building as aforesaid without providing such latrine and urinal accommodation and accommodation for bathing or washing clothes and utensils on each floor of the building as the Municipal Commissioner may specify.(2)In specifying any such accommodation, the Municipal Commissioner may determine in each case(a)whether such building shall be served by the service system or by the flush system or partly by the one and partly by the other;(b)what shall be the site or position of each latrine, urinal, bathing or washing place or site and the number (on each floor) and their clear internal dimensions thereof.(3)It shall not be lawful to erect a residential building composed of separate tenements on the flat system without providing at least one latrine and one bathing or washing place for servants on the ground floor of such building or at any other suitable place in the same premises.(4)For the purposes of this section, the expression to erect a building" shall have the same meaning as in section 390.
