Section 64 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
64. Power to enforce drainage into premises. -
When any premises are, in the opinion of the General Manager, without sufficient means of effectual drainage, he may by written notice require the owner of the said premises -(a)to make a house-drain emptying into a drain of the Authority;(b)to provide and set up all such appliances and fittings as may appear to the General Manager necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said premises and of effectually flushing such house-drain and every fixture connected therewith; or(c)to remove any existing house-drain, or other appliance or thing used or intended to be used for drainage which is injurious to health:Provided that -(a)in cases where the drain of the Authority is beyond seventy meters from the premises, the cost of constructing the portio of the house-drain beyond seventy mitres from the premises shall be paid out of the fund of the Authority; and(b)if the General Manager is satisfied that the owner is unable to bear the whole or any part of the cost of constructing even the portion of the house-drain as is within seventy metres from the premises, he may with the approval of the Broad, direct that the whole or such part of the cost be paid from the fund of the Authority.
