Section 59 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
59. Control over house-sewers, privies and cess-pools.
(1)All house-sewers, whether within or without the premises to which they belong, and all septic tanks, cess-pools within the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area shall be under the control of the Board, but shall be altered, repaired and kept in proper order at the expense of the owner of the premises to which the same belong or for the use of which they were constructed.(2)Where the owner or occupier has failed to pay any tax, rate or charge for sewerage or to pay any sums due under sub-section (5) of section 47, or under section 56 or 57, the authorised authority may, after giving written notice of fifteen days to such owner or occupier, disconnect any sewer so as not to permit such sewer to empty into the Board's sewer.
