Section 209 in The Chhattisgarh Municipalities Act, 1961
209. Power to require owners to keep drains, etc., in proper order, or to demolish or close privy or cesspool.
(1)All sewers, drains, privies, water-closets, urinals, house-gullies and cesspools within a Municipality shall, unless constructed at the cost of the Council be altered, repaired, and kept in proper order at the cost and charge of the owner of lands or buildings to which they belong, or for the use of which they have been constructed or continuing ; and the Council may, by written notice, require any such owner to alter, repair, and put the same in good order in such manner as it may deem fit.(2)The Council may, by written notice, require the owner to demolish or close any privy or cesspool whether constructed before or after the coming into operation of this Act, which in the opinion of the Council is a nuisance, or is so constructed as to be inaccessible for the purpose of scavenging or incapable of being properly cleaned or kept in good order.
