Section 179 in The Asansol Municipal Corporation Act, 1990.
179. House-drains, etc. to be subject to survey and control of the Corporation. -
All house drains, within as well as without the premises to which they belong, and all cesspools, privies and urinals shall, as respects their site, construction, materials and dimension and arrangements for flushing the same, be under the survey and the control of the Corporation and subject to such regulations as the Corporation may make in this behalf.
