Section 74(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)The General Manager or any officer authorised by him in this behalf may -(a)inspect and examine any house-drain, ventilation shaft or pipe, cesspool, house-gully, privy, urinal, or bathing or washing place existed in, or any pipe, tap, fitting or meter for supply of water to, any premises; and(b)if necessary for the purpose of such inspection and examination, cause the ground or any portion of any house-drain or other work exterior to a building or any portion of a building to be opened, broken up or removed:Provided that in the prosecution of any such inspection and examination as little damage as possible shall be done.
