315. Control over construction or alteration of private drains.
(1)Every person who intends to construct, reconstruct, alter, stop up or obstruct any private drain, shall send to the Board of Councilors an application for permission to execute the work.(2)Every such application shall be accompanied by a general description of the drain.(3)The permission referred to in sub-section (1) may be granted .or refused or granted subject to any conditions which the Board of Councilors may think fit to impose in accordance with such rules as may be made in this behalf.(4)No work referred to in sub-section (1) shall be commenced without the written permission of the Board of Councilors.
