213. Health Officer may close or limit use of existing private drains.
(1)Where a drain connecting arty premises with a public drain or other place set apart by the Municipality for the discharge of drainage is sufficient for the effectual drainage thereof and is otherwise unobjectionable but is not in the opinion of the Health Officer adopted to the general drainage system of the Municipality or of the part or the Municipality in which such drain is situated, the Health Officer with the approval of the Municipality, may-(a)subject to the provisions of Sub-section (2) close, discontinue or destroy the said drain and do any work necessary for that purpose; or(b)direct that such drain shall, from such date as he specifies in this behalf, be used for sullage and sewerage only for water unpolluted with sullage or sewerage only and by notice require the owner of the premises to make at his own expense an entirely distinct drain for water unpolluted with sullage or sewerage or for sullage and sewerage.(2)No drain may be closed, discontinued or destroyed by the Health Officer under Clause (1)(a), except on condition of his providing another drain as effectual for the drainage of the premises and communicating with a public drain or other place aforesaid and the expense of the construction of any drain so provided by the Health Officer and of any works done under Clause (1)(a) shall be paid by the Municipality.
