Section 210(3) in The Madurai City Municipal Corporation Act, 1971
(3)If any premises are in the opinion of the Commissioner without sufficient means of effectual drainage, but no part thereof is situated within thirty metres of a public drain or other place set apart by the corporation for the discharge of drainage, the Commissioner may, by notice, direct the owner of the said premises to construct a closed cess-pool or other sewage disposal plant of such material, dimensions and description, in such position and at such level as the Commissioner thinks necessary and to construct a drain or drains emptying into such cess-pool and to execute all such works as may be necessary in accordance with the by-laws.
