- The Municipality, with the approval of the State Government, may make regulations--(a)requiring every person who intends to construct, repair, add to or alter a house-drain of cess-pool, to submit and application to the Municipality with such plans and other particulars as may be determined, and providing for conditions for giving and refusing of sanction to such application ;(b)providing for the materials, size, slope, level or position of drain generally and their construction, repair and maintenance ; and(c)to provide for any item not specifically Laid down but which is necessary to carry out the purpose of this Act.
