Section 294 in Kolkata Municipal Corporation Act, 1980
294. Power of Municipal Commissioner to enforce drainage of un-drained premises.
(1)Where any premises are, in the opinion of the Municipal Commissioner, without sufficient means of effectual drainage and a municipal drain or some place approved by him for such discharge is situated at a distance not exceeding sixty metres from any part of the said premises, he may, by a written notice, require the owner of the said premises(a)to construct a house-drain emptying into such municipal drain or place;(b)to provide and set up all such appliances and fittings as may appear to the Municipal Commissioner necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said premises and of effectually flushing such house drain and every fixture connected therewith;(c)to remove any existing house-drain or other appliance or thing used or intended to be used for drainage which is injurious to health;(d)to provide a closed drain in substitution of an open drain or to provide such other appliance or thing either newly or in substitution of any existing appliance or thing or to provide both a closed drain and such other appliance or thing in substitution of the existing open drain and other appliance or thing which is or is likely to be injurious to health;(e)to provide and set up all such appliances and fittings as may appear to the Municipal Commissioner to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed and conveying the same through spouts by done-take pipe so as to prevent such waste water from discharging directly on streets or inside any lower portion of the premises;(f)to carry out any work to improve or re-model an existing house drain which is inadequate, insufficient or faulty.(2)Where in any case not provided for in sub-section (1), any premises are, in the opinion of the Municipal Commissioner, without sufficient means of effectual drainage, he may by written notice, require the owner of the premises(a)to construct a house-drain up to a point to be specified in such notice but not at a distance of more than sixty metres from any part of the premises;(b)to construct a closed cesspool or soaking pit and drain or drains emptying into such cesspool or soaking pit.(3)Any requisition for the construction of any house-drain under subsection (2) may contain any of the details specified in sub-section (1).
