(1)Where a drain connecting arty premises with a public drain or other place set apart by the Municipality for the discharge of drainage is sufficient for the effectual drainage thereof and is otherwise unobjectionable but is not in the opinion of the Health Officer adopted to the general drainage system of the Municipality or of the part or the Municipality in which such drain is situated, the Health Officer with the approval of the Municipality, 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 specifies in this behalf, be used for sullage and sewerage only for water unpolluted with sullage or sewerage only and by notice require the owner of the premises to make at his own expense an entirely distinct drain for water unpolluted with sullage or sewerage or for sullage and sewerage.
