Section 209 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
209. Power to close private drains and cesspools.
- When any building or land within municipal area has a drain communicating with any cesspool or municipal drain or any other place set apart for the discharge of drainage, the Chief Officer, if he considers that such drain, though it may be sufficient for the drainage of such building or land and though it may be otherwise unobjectionable, is not adapted to the general drainage of the locality may, subject to [the control of the President,] [These words were substituted for the words 'the control of the Council' by Maharashtra 4 of 1974, Sections 29 and 30.] close such drain and such cesspool, or municipal drain, whether they are or are not on land vested in the Council on providing a drain or cesspool equally effectual for the drainage of such building or land, and the Chief Officer may, subject as aforesaid, do any work necessary for the purpose.
