Section 51 in Maharashtra Jeevan Authority Act, 1976
51. Power to examine and test sewer, etc. believed to be defective.
(1)Where it appears to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] that there are reasonable grounds for believing that a private sewer or cess-pool is in such condition as to be prejudicial to public health or to be a nuisance or that a private sewer communicating directly or indirectly with a sewer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] is so defective as to admit sub-soil water or grit or other materials [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may examine its condition and for that purpose may apply any test, not being a test by water under pressure, and if it deems it necessary, open the ground.(2)If on examination the sewer or cess-pool is found to be in proper condition [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, as soon as possible, reinstate any ground which has been opened by it and determine and pay compensation for the damage caused by it.
