Section 321 in Greater Hyderabad Municipal Corporation Act, 1955
321. Construction of water closets and privies.
(1)It shall not be lawful to construct a water closet or privy for any premises except with the written permission of the Commissioner and in accordance with such terms not being inconsistent with any bye-laws for the time being in force as he may specify.(2)In specifying any such terms, the Commissioner may determine in each case -(a)whether the premises shall be served, by the water-closet or by the privy system, or partly by one and partly by the other; and(b)what shall be the site or position of each watercloset or privy.(3)If any water-closet or privy is constructed on any premises in contravention of sub-section (1), the Commissioner may, after giving not less than ten days' notice to the owner or occupier of such premises, close such water-closet or privy, and, with the previous approval of the Standing Committee, alter or demolish the same, and the expenses incurred by the Commissioner in so doing shall be paid by such owner or occupier or by the person offending.
