(1)Where any premises are, in the opinion of the Board, without sufficient means of drainage, the Board may, by written notice, require the owner of such premises(a)to provide and set up all such appliances and fittings as may appear to the Board to be necessary for the purposes of gathering and receiving polluting and other obnoxious matter and conveying it from the premises;(b)to provide and set up all such appliances and fittings as may appear to the Board to be necessary to prevent waste water from being discharged into the street.(2)Where a public drain or any place approved by the Board for the discharge of filth and other polluted and obnoxious matter is situated at a distance not exceeding 30 mts. from any part of the premises, the Board may, by written notice, require the owner of the said premises(a)to make a drain emptying into such public drain or place;(b)to remove, cover, augment, replace or re-model any existing drain emptying into such public drain or place, or other appliance or thing used or intended to be used for drainage in relation to such existing drain, if such existing drain or appliance or thing is inadequate, insufficient, faulty or injurious to health.(3)Where any premises not provided for in sub-section (2) are, in the opinion of the Board, without sufficient means of drainage, the Board may, by written notice, require the owner of the premises(a)to construct a drain upto the point to be prescribed in such notice, which is not more than 30 mtrs. from any part of the premises; or (b) to construct a closed cesspool or soakage pit and drain or drains emptying into such cesspool or soakage pit.(4)The provisions of this section shall not apply to areas falling within the jurisdiction of the New Delhi Municipal Council or the Delhi Cantonment Board, Military Engineering Services.
