Section 227 in The Asansol Municipal Corporation Act, 1990.
227. Preparation of improvement schemes for bustees. -
(1)The Corporation may, with the approval of the State Government, prepare and execute improvement scheme for the purpose of effecting environmental or general improvement of bustees. Such scheme may provide for water-supply, sanitation, pathways, lighting and the like.(2)Notwithstanding anything contained hereinbefore the Chief Executive Officer may, for reasons of environmental sanitation, cause the following works to be executed in any bustee: -(a)sinking of tube-wells inside a bustee including laying of water-pipe lines, installation of overhead reservoirs and other appurtenances necessary to maintain flushing for privies and sewers;(b)laying of drains and diversion of existing drains;(c)conversion of service privies into connected privies or septic tank privies;(d)removal of solid or liquid wastes from the bustees including removal of silt from sewers, sludge from septic tanks or cleaning of squating platforms;(e)repair work relating to any of the above activities.
