Section 172 in The Gujarat Municipalities Act, 1963
172. Inspection of drains etc.
(1)A Chief Officer after due notice to the occupier may inspect any sewer, drain, privy, water-closet, urinal, house gully or cesspool; and for that purpose, at any time between sunrise and sunset may enter upon any lands or buildings with assistants and workmen, and cause the ground to be opened where he or they may think fit, doing as little damage as may be.(2)Expense of inspection when to be borne by the municipality. - The expense of such inspection and of causing the ground to be closed and made good as before shall be borne by the municipality, unless the sewer, drain, privy, water-closet, urinal, house-gully or cesspool is found to be in bad order or conditions or was constructed in contravention of the provisions of any enactment or of any by-laws or orders thereunder in force at the time or issued in respect of such construction; in which case such expense shall be paid by the owner of such sewer, drain, privy, water-closet, house gully or cesspool, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under chapter IX.
