42. Scheme for the improvement of insanitary bustee area.
(1)Whenever it appears to the Board that the condition of a bustee is insanitary or attended with risk of disease to the persons residing within the area or in the neighbourhood of such bustee by reason of the manner in which huts and other buildings are constructed or crowded together or of want of drainage, sewerage or water-supply or of the impracticability of scavenging or from any other cause, they may depute an officer or officers to inspect and carry out survey of the area and to submit a report.(2)If the Board are satisfied on receipt of such report or otherwise that the condition of the bustee is as mentioned in sub-section (1), they may pass a resolution to that effect and shall then proceed to frame a scheme for the improvement of such area.(3)A scheme prepared under sub-section (2) shall make provision for the previous re-housing of persons displaced by the improvement of the bustee and may, in addition to any of the matters mentioned in section 35, make provision for all or any one or more of the following matters, namely, -(a)the construction of streets or passages within the area sufficient in number and of sufficient width to enable the proper scavenging of such area and the provision of lighting of such streets and passages,(b)the construction of drains and sewers in such manner as to render the area sanitary,(c)the filling up of tanks, wells, ditches, drains or low lands and the construction of new tanks or the re-excavation and improvement of existing tanks within the area,(d)the partial or complete removal or demolition of any hut or buildings in the area or the alteration or reconstruction of any such hut or building, and(e)public water-supply, common bathing arrangements and public privies and urinals for the use of the inhabitants of this area and the lighting of such common bathing arrangements, privies and urinals.
