Section 58(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(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.
