(2)Where in any case, not provided for in sub-section (1), any premises are, in the opinion of the Chief Officer, without sufficient means of effectual drainage, he may, by written notice, require the owner of the premises, -(a)to construct a drain upto a point to be specified in such notice, but not at a distance of more than thirty metres from any part of the premises; or(b)to construct a closed cesspool or soakage pit and drain or drains emptying into such cesspool or soakage pit.
