(1)If, at any time, it appears to the State Government that any drainage works or sewerage works, are maintained or worked by a Municipality in an imperfect, inefficient or unutilised manner, the State Government may, by written orders, direct the Municipality or other local authority within the period specified in the order to show cause why the drainage works or sewerage works with all plants, fittings and appurtenances thereof should not be handed over for such period as the State Government may fix to the control and management of such agency as may be specified in the order.
