Section 60 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
60. Closure, removal, etc., of works in certain cases.
(1)If any house-sewer, ventilation shaft or pipe, cess-pool, house-gully, privy, urinal or bathing or washing place in any premises is found on examination and inspection by the authorised authority to be not in good order or condition, or constructed in contravention of any of the provisions of this Act or any regulation or instrument made thereunder, the authorised authority may, by written notice, require the owner of the premises-(a)to close or remove the same or any encroachment thereupon; or(b)to renew, repair, cover, recover, trap, ventilate, pave and pitch, flush or cleanse or take such other action as it may think necessary in this regard.(2)In any such case, the authorised authority may, forthwith and without notice,-(a)close or demolish any house-sewer by which sewage, offensive matter or polluted water is carried through, from, into, or upon any premises in contravention of any of the provisions of this Act or any regulation or instrument made thereunder; or(b)clear, cleanse, or open out any house-sewer which is choked, blocked, or in any way obstructed, and all expenses incurred in so doing shall be paid by the owner or the occupier of the premises.
