(1)It shall not be lawful to erect or re-erect any premises in the municipal area or to occupy any such premises unless: -(a)A drain is constructed of such size, materials and descriptions at such level and with such fall, as may appear to the Chief Officer of the Municipality to be necessary for the effectual drainage of such premises,(b)There have been provided and set upon such premises such appliances and fittings, as may appear to the Chief Officer to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matter from the conveying the same of, the same premises and of effectually flushing the drain of the said premises and every fixture connected therewith.(2)The drain so constructed shall empty into a municipal drain situated at a distance of not exceeding thirty metres from the premises but if no municipal drain is situated within that distance then such drain shall empty into a cesspool situated within the distance to be specified by the Chief Officer for the purpose.
