Section 59(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)Where it appears to the Board that there are reasonable grounds for believing that private sewer or cess-pool is in such condition as to be prejudicial to public health or to be a nuisance or that a private sewer communicating directly or indirectly with a sewer of the Board is so defective as to admit sub-soil water or grit or other materials, the board may examine its condition and for that purpose may apply any test, not being a test by water under pressure, and if it deems it necessary, open the ground.
