(2)For the purpose of efficiently draining any building or land in the cantonment, the Chief Executive Officer may, by notice in writing, require the owner or lessee of the building or land-(a)to pave, with such materials and in such manner as he thinks fit, any courtyard, alley or passage between two or more buildings, or(b)to keep any such paving in proper repair; or(c)to make such arrangements as may be specified by the Board under bye-laws to deliver rain water from roof top to the water harvesting facility created or arranged by the Board.
