Section 212(1) in The Coimbatore City Municipal Corporation Act, 1981
(1)Where a drain connecting any premises with a public drain or other place set apart by the corporation for the discharge of drainage is sufficient for the effectual drainage thereof and is other wise unobjectionable, but is not in the opinion of the Commissioner, adapted to the general drainage system of the City, or of the part of the City in which such drain is situated, the Commissioner, with the approval of the standing committee concerned may -(a)subject to the provisions of sub-section (2) close, discontinue or destroy the said drain and do any work necessary for that purpose; or(b)direct that such drain shall, from such date as he fixes in this behalf, be used for sewage only, or for water unpolluted with sewage only, and may construct at the cost of the corporation an entirely distinct drain either for water unpolluted with sewage or for sewage.
