Section 208 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
208. Power to require owners to keep drains, etc., in proper order, or to demolish or close a privy or cesspool.
(1)All drains, privies, water-closets, house-gullies, gutters and cesspools and drainage works of every description within a municipal area shall, unless constructed at the cost of the Council, be altered, repaired and kept in proper order at the cost and charge of the owners of the lands or buildings to which they belong, or for the use of which they have been constructed or continued; and the Chief Officer, subject to [the control of the President,] [These words were substituted for the words 'the control of the Council' by Maharashtra 4 of 1974, Sections 27 and 28.] may by written notice require any such owner to alter, repair and put the same in good order in such manner as he may think fit.(2)It shall be the duty of every such owner of land or building to get such drains, privies, water-closets, house-gullies, gutters and cesspools cleaned either by the municipal agency or such other agency as the Chief Officer may approve and at such intervals as the Chief Officer may require.(3)Subject to [the control of the President,] [These words were substituted for the words 'the control of the Council' by Maharashtra 4 of 1974, Sections 29 and 30.] the Chief Officer may by written notice require the owner do demolish or close any privy or cesspool, whether constructed before or after the appointed day, which in the opinion of the Chief Officer is a nuisance, or is so constructed as to be inaccessible for the purpose of scavenging or incapable of being properly cleaned or kept in good order.
