Section 209 in The Coimbatore City Municipal Corporation Act, 1981
209. Control over house-drains, privies and cess-pools.
- All house-drains whether within or without the premises to which they belong, and all private latrines, and cess-pools within the City shall be under the control of the corporation, but shall be altered, repaired and kept in proper order, at the expenses of the owner of the premises to which the same belong or for the use of which they were constructed and in conformity with by-laws framed by the council in this behalf.
