Section 208(1) in Rajasthan Municipalities Act, 2009
(1)In case the Municipality shall be of opinion, that any privy or cess-pool or additional privies or cess-pools, should be provided in or on any building or land, or, in any Municipality in which a water-closet system has been introduced, that water-closets should be substituted for the existing privies in or on any building or land, or that additional water-closets should be provided therein or thereon the Municipality may by written notice call upon the owner of such building or land to provide such privies, cess-pools, or water-closets as the Municipality may deem proper.
