Section 197(2) in Haryana Municipal Corporation Act, 1994
(2)Where in any case not provided for in sub-section (1) any premises are in the opinion of the Commissioner, without sufficient means of effectual drainage, he may, by written notice, require the owner of the premises :-(a)to construct a drain up to a point to be prescribed in such notice but not at a distance of more than thirty meters from any Part of the premises; or(b)to construct a close cesspool or soakage pit and drain or drains emptying into such cesspool or soakage pit.
