Section 52 in Kerala Water Supply and Sewerage Act, 1986
52. Power to examine and test sewer etc., believed to be defective.
(1)Where it appears to the Authority that there are reasonable grounds for believing that a private sewer or cess-pool is in such condition as to be prejudicial to public health or to be a public nuisance or that a private sewer communicating directly or indirectly with a sewer of the Authority is so defective as to admit sub-soil water or grit or other material, it may examine its condition and for that purpose may apply any test, not being a test by water under pressure and if it deems necessary, open the ground.(2)If on examination, the sewer or cess-pool is found to be in proper condition, the Authority shall, as soon as possible, reinstate any ground which has been opened by it.(3)If, the sewer or cess-pool so examined is found to be defective, the Authority may forthwith stop its functioning or disconnect it from the sewer of the Authority, or require the owner or occupier to take remedial action, as directed and within such time as may be specified by the Authority and in any such event the Authority may recover the cost incurred by it from the owner or occupier, as the case may be.
