Section 237 in Gauhati Municipal Corporation Act, 1971
237. Repairs and closing of drains private latrines, etc.
(1)The Commissioner may, by notice, require the owner or occupier of any building or land to repair, alter or put in good order any private drain, privy, latrine, urinal absorption pit, disposal work, cesspool belonging thereto, or direct that such private drain shall from such date as may be specified in this behalf, be used offensive matter and sewage only, and for rain water and unpolluted sub-soil water direct the occupier of the premises to make an entirely distinct private drain.(2)No drain connecting any premises with a municipal drain or other place set apart from the discharge of drainage may be closed, discontinued or destroyed by the Commissioner under sub-section (1), exception condition of his providing another drain equally effectual for the drainage of the premises and communicating with such Municipal drain or other place aforesaid as the Commissioner thinks fit, and the expenses of construction of any drain so provided by the Commissioner and of any work done under this section shall be paid from the Municipal Fund.
