Section 272 in Jammu and Kashmir Municipal Corporation Act, 2000
272. Provision of latrines and urinals for markets etc.
- The Commissioner may be notice require any owner or manager of a market, cart stand, cattle shed, theatre, railway station and other places 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, latrines and urinals of such description and number and in such position as may be specified and to keep the same in clean and proper order.
