Section 185 in Chennai City Municipal Corporation Act, 1919
185. Licensing of public latrines.
(1)The commissioner may license for any period not exceeding one year the provision and maintenance of latrines for public use.(2)No person shall keep a public latrine without a licence under sub-section (1).(3)Every licensee of a public latrine shall maintain it clean and in proper order.Private Latrines
