(1)Where any premises are, in the opinion of the Chief Officer of a Municipality, without sufficient means of effectual drainage and a municipal drain, or some place approved by him for the discharge of sewage and other polluted and obnoxious matter, is situated at a distance, not exceeding thirty metres from any part of the said premises, he may, by a written notice, require the owner of the said premises, -(a)To construct a drain emptying into such municipal drain or place(b)To provide and set up all such appliances and fittings, as may appear to the Chief Officer to be necessary for the purpose of gathering and receiving the filth and other polluted and obnoxious matter from, and conveying the same off, the same premises and of effectually flushing such drain and every fixture connected therewith;(c)to remove any existing drain or other appliances or thing used to intended to be used for drainage which is injurious to health;(d)To provide a closed drain in substitution of an open drain or to provide such other appliance or thing either newly or in substitution of any existing appliance or thing or to provide both a closed drain and such other appliance or thing in substitution of the existing open drain and other appliance or thing, which is or is likely to be injurious to health;(e)To provide and set up all such appliances and fittings, as may appear to the Chief Officer to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed and conveying the same through spouts by down-take pipe, so as to prevent such waste water from discharging directly on streets or inside any lower portion of the premises; and(f)To carry out any work to improve or re-model an existing drain which is inadequate, insufficient or faulty
