Section 58 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
58. Power to close or limit the use of existing private sewers.
(1)Where a sewer connecting any premises with a Board's sewer or other place set apart by the Board for the discharge of sewage is sufficient and is otherwise unobjectionable, but is not, in the opinion of the authorised authority adopted to the general sewerage system of the area, or of the part of the area in which such sewer is situated, the authorised authority with the approval of the Board, may-(a)subject to the provisions of sub-section (2) close, discontinue or destroy the said sewer and do any work necessary for that purpose; or(b)direct that such sewer shall, be used for sewage only, or for water unpolluted with sewage only, and may construct at the cost of the Board an entirely distinct drain either for water unpolluted with sewage or for sewage.(2)No sewer may be closed, discounted or destroyed, by the authorised authority under clauses (a) and (b) of sub-section (1) except on condition of his providing another sewer as effectual for the premises and communicating with a Board's sewer or other place aforesaid and the expense of the construction of any sewer so provided by the authorised authority and of any work done shall be paid by the Board.
