Section 56(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)The authorised authority shall, on the application of the owner or occupier of any premises or the owner of a private street, arrange for the applicant's house-sewer or other sewer in the private street to empty into a sewer of the Board if-(a)[* * *] [Omitted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1996 (Tamil Nadu Act 35 of 1996).](b)there is a sewer of the Board within thirty metres of the nearest point from such premises or property;(c)the owner or occupier agrees to bear all cost and expenses of the work and materials necessary for that purpose; and(d)the owner or occupier complies with such conditions and requirements as may be prescribed.
