(2)Where in any case, not provided for in sub-section (1), any premises are, in the opinion of the Chief Officer, 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 specified in such notice, but not at a distance of more than thirty meters from any part of the premises; or(b)To construct a closed cesspool or soakage pit and drain under sub-section (2), may contain any of the details specified in sub-section (1).
