Section 63 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
63. Compulsory connections of house-drains with each other. -
When a house-drain belonging to one or more persons has been laid in a private street which is common to more than one premises, and the General Manager considers it desirable that any other premises should be drained into such drain, he may, by written notice, require the owner of the premises to connect his house-drain with such first-mentioned drain and the owner of such first-mentioned drain shall thereupon be bound to permit such connection to be made:Provided that no such connection shall be made except upon such terms as may be provided by the regulations and until any payment which may be directed by the General Manager in accordance with the regulations has been duly made.
