Section 156 — Removal of latrines, etc., near any source of water supply.
The Manipur Municipalities Act, 1994
The municipality may, by notice, require an owner or occupier on whose land a drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse exists as is likely to endanger the purity of water, a spring, well, tank, reservoir or other source from which water is, or may be, derived for public use, to remove or close the same within one week from the service of such notice.Open in Lexace · Ask the AI about this section