Section 211 in Haryana Municipal Corporation Act, 1994
211. Power of Commissioner to affix shafts etc. for ventilation of drain or cesspool.
- For the purpose of ventilating any drain or cesspool, whether vested in the Corporation or not, the Commissioner may, in according with bye-laws made in this behalf, erect upon any premises or affix to the outside of any building or to any tree any such shaft or pipe as may appear to him to be necessary.
