Section 208 in The Chhattisgarh Municipalities Act, 1961
208. Provisions of privies etc.
- [(1) Where the Council is of the opinion that,-(a)any drain, privy, latrine, urinal absorption pit, disposal work, cesspool or other receptacle for filth or refuse may be moved or removed;(b)any privy or cesspool or additional privies or cesspools should be provided in or on any building or land or that in any Municipality in which a water closet system has been introduced such 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; or(c)pour-water flush latrines or any other type of latrines should be substituted for the existing service latrines in any building or on land within the limits of Municipality;it may, by written notice call upon the owner or occupier of such building or land,-(i)in cases falling under clause (a) to move or remove such drain, privy, latrine, urinal, absorption pit, disposal work cesspools or other receptacle for filth or refuse;(ii)in cases falling under clause (b) to provide such privies, cesspools or water closets;(iii)in cases falling under clause (c), to close service latrines and provide in their place, pour water flush latrines or such other types of latrines;as may be specified in the notices at such sites and within such period as may be specified in the notice or within such period as may be, extended by the Council by order in writing.] [Substituted by M.P. Act No. 7 of 1988.](2)The Council may, by written notice, require any person or persons, employing workmen or labourers exceeding twenty in number or owning or managing any market, school or theatre or other place of public resort, to provide such latrines or urinals at such sites as it may direct, and to cause the same to be kept in proper order, and to be daily cleaned.(3)The Council may, by written notice, require the owner or the occupier of any land upon which there is a privy or urinal, to have such privy or urinal shut out by sufficient roof and a wall or fence, from the view of persons passing by or residing in the neighbourhood, or to alter as it may direct any privy, door or trap-door which opens on to any street, and which it deems to be a nuisance.(4)[ The State Government may, by order fix a period within which the pour water flush or any other type of latrines shall be substituted for the existing service latrines within the limits of a Municipality.(5)If the owner or occupier of a building or land inspite of service of notice or order under this section fails to carry out the work mentioned therein within the period specified in the notice or order, as the case may be, shall be punished with a fine which may, extend to one thousand rupees and in case he does not pay the fine with imprisonment which may extend to three months:Provided that without prejudice to the right to take proceedings to the punishment in respect of the contravention of this section the Council may get the said work done through its agency and recover the cost incurred in connection therewith, from the owner or occupier thereof, as the case may be, in the manner provided in Chapter VIII.] [Inserted by M.P. Act No. 7 of 1988.]
