212. Connection of house-drain or with public-drain.
(1)The Health Officer shall on application by the owner or occupier of any premises, owner of a private street, arrange, in accordance with the bye-laws, for the connection of the applicant's drain with any public drain at a distance not exceeding three hundred feet therefrom at the applicant's expense.(2)If there is a public-drain or outfall, within a distance not exceeding one hundred feet of the nearest point on any premises, the Health Officer may, by notice, direct the owner of the said premises to construct a drain leading therefrom to such drain or place of outfall and to execute all such works as may be necessary in accordance with the bye-laws and regulations at such owners expense.(3)If any premises are in the opinion of the Health Officer without sufficient means of effectual drainage, but no part thereof is situated within one hundred feet of a public drain, or its place of outfall, the Health Officer may by notice direct the owner of the said premises to construct a cesspool or septic tank or filters of such material, dimensions and description, in such position and at such level as the Health Officer thinks necessary, and to constructs drain or drains emptying into such cess-pools tank or filters and to execute all such works as may be necessary in accordance with the bye-laws and regulations :Provided that-(a)no requisition shall be made under this section on any person who has been exempted front payment of the drainage tax under Section 135;(b)no person shall be required under this section to expend a sum, exceeding five times the holding tax any such building with the land assessed with it as part of the some premises or in the case of buildings exempted under Section 132 five times the holding tax which would be payable on such buildings with the land which be assessed with it to the holding tax, if such buildings were not exempt and if any amount exceeding the said sum is expended, the excess shall be born by the Municipality.
