Section 73 in Assam Urban Water Supply and Sewerage Board Act, 1985
73. Power to the Managing Director to require, repairs, etc. to be made to house-drain, etc.
(1)If any house drain, ventilation, shaft or pipe, cesspool, house gully, privy urinal or bathing or washing place in any premises is found on inspection and examination by the Managing Director or by any other officer authorised by him in this behalf to be not in good order or condition, or constructed in contravention of any of the provisions of this Act, or rule or bye-law made under the same, prevailing at the time of such construction, the Managing Director may by written notice require the owner of the premises -(a)To close or remove the same or any encroachment thereupon, or(b)To renew, repair, cover, re-cover, trap, ventilate, pave and pitch, flush, or cleanse or take such other action as he may think necessary in this regard.(2)In any such case the Managing Director may forthwith and without notice -(a)Stop up or demolish any house drain by which sewage, offensive matter or polluted water is carried through, from, into or upon any premises in contravention of any of the provision of this Act or any regulation made thereunder, or(b)Clear, cleanse, or open out any house-drain which is checked, blocked or in any way obstructed, and all expenses incurred in so doing shall, in the discretion of the Managing Director be paid by the owner or the occupier of the premises.
