Section 67(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)In any such case the General Manager may forthwith and without notice-(a)stop up or demolish any house-drain by which sewage, offensive matter or polluted water is carried through, from, into or upon any premises in contravention of any of the provisions of this Act or any regulation made thereunder, or(b)clear, cleanse, or open out any house-drain which is choked, blocked or in any way obstructed,and all expenses incurred in so doing shall in the discretion of the General Manager be paid by the owner or the occupier of the premises.
