Section 63 in Assam Urban Water Supply and Sewerage Board Act, 1985
63. Board to provide Drainage and Sewerage and outfall.
(1)The Board shall construct and maintain drains and sewers and provide a safe and sufficient outfall, in or outside the urban area, for effectual drainage and proper discharge of storm water and sewage of the urban area.(2)If the outfall deteriorates by the decay of existing river channel or otherwise, the State Government may require the Board to take at its cost such action as may be necessary to ensure a safe and sufficient outfall.
