Section 132 — Public latrines, urinals and conservancy establishments.
The Cantonments Act, 2006
All public latrines and urinals provided or maintained by a Board shall be so constructed as to provide separate compartments for each sex and the compartments so constructed shall be made accessible to and barrier free for the persons with disabilities and shall be provided with all necessary conservancy establishments, and shall regularly be cleansed and kept in proper order.Open in Lexace · Ask the AI about this section
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