Section 168 in The Gujarat Municipalities Act, 1963
168. Power to require owners to keep drains etc. in proper order or to demolish or close privy or cesspool.
(1)All sewers, drains, privies, water-closets, urinals, house-gullies and cesspools within a municipal borough shall, unless, constructed, at the cost of the municipality, be altered, repaired, cleaned and kept in proper order at the costs 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 executive committee 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)Subject to the control of the executive committee the Chief Officer may by written notice require the owner to demolish or close any privy or cesspool, whether constructed before or after the coming into operation of this Act, 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.
