Section 237(1) in Gauhati Municipal Corporation Act, 1971
(1)The Commissioner may, by notice, require the owner or occupier of any building or land to repair, alter or put in good order any private drain, privy, latrine, urinal absorption pit, disposal work, cesspool belonging thereto, or direct that such private drain shall from such date as may be specified in this behalf, be used offensive matter and sewage only, and for rain water and unpolluted sub-soil water direct the occupier of the premises to make an entirely distinct private drain.
