(b)where any plan for the construction of private latrines or urinals has been approved, and copies thereof may be obtained free of charge on application-(i)require any person repairing or constructing any private latrine or urinal not to allow the same to be used until it has been inspected by an official of the Board authorised by the Chief Executive Officer, or under the direction of the Health Officer and approved by him as conforming with such plan; or(ii)require any person having control of any private latrine or urinal to re-build or alter the same in accordance with such plan; or
