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State of Kerala - Section

Section 324 in Kerala Municipality Act, 1994

324. Provision of latrines for markets, cart stands, cattle sheds, poultry etc.

- The Secretary may, by notice require the owner or manager of a market, cartstand, cattleshed, poultry, theatre, railway station, dock, wharf or other place of public resort to provide and maintain within the time specified in such notice for the separate use of persons of each sex latrines of such description and number and in such position as may be specified in such notice.