Section 141 in The Himachal Pradesh Municipal Corporation Act, 1994
141. Sewerage connection.
- [(1)] [Renumbered by Act No. 28 of 2005.] The municipality may, at any time establish any connection or communication from any water-main, drain or sewer to any premises, or may by notice require the owner of any such premises to establish any such connection or communication in such manner and within such times as the municipality, by notice in that behalf, may prescribe, at the cost of such owner or occupier.(2)[ Notwithstanding anything contained in sub-section (1), it shall be the duty of the house owner or occupant of any premises to connect his latrines, urinals and septic tank, as the case may be, with sewerage line where sewerage system has been provided by the municipality, at his own expenses, by getting sewerage connection from the municipality and if he fails to do so, he shall be punishable with fine which may extend to two thousand rupees but shall not be less than five hundred rupees, in addition to other charges for such connection which in case of continuous default will result in disconnection of essential services viz. water, electricity etc.:Provided that where sewerage line is passing through other person's land, the sewerage connection shall be connected to the sewerage line through the boundary lines of such land or where the building has been constructed, the line shall be laid through the setbacks of such building, whichever is feasible.] [Inserted by Act No. 28 of 2005.]
