28. Power to examine private drains and cess pools.
-Where it appears necessary to do so, private drains and cess pools having regard to public health and sanitation, the Board may examine the condition of any private drain or cess pool, by means of such tests as the Board may deem fit, or take such measure in respect of such drain or cess pool as the Board may deem necessary:Provided that the Board shall, as soon as possible thereafter, reinstate any ground or make good any damage done.
