(1)Where any premises are, in the opinion of the Board, without sufficient means of drainage, the Board may, by written notice, require the owner of such premises(a)to provide and set up all such appliances and fittings as may appear to the Board to be necessary for the purposes of gathering and receiving polluting and other obnoxious matter and conveying it from the premises;(b)to provide and set up all such appliances and fittings as may appear to the Board to be necessary to prevent waste water from being discharged into the street.
