(1)When the Health Officer is of opinion that any group or block of premises, any part of which is situate within one hundred feet of a Municipal drain already existing, or about to be constructed, may be drained more economically or advantageously in combination that separately, the Health Officer may, with the approval of the Municipality cause such groups or block of premises to be drained by such method as appears to the Health Officer to be best suited therefor and the expenses incurred by the Health Officer in so doing shall be paid by the owners in such proportions as the Municipality may decide.
