Section 289 in The Punjab Municipal Corporation Act, 1976
289. Provisions of latrine and urinals for markets etc.
- The Commissioner may by notice require any owner or manager of a market, cart stand, cattle shed, theatre, railway station and other place 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 of such description and number and in such position as may be specified and to keep the same in clean and proper order.
