Section 204 in Jammu and Kashmir Municipal Corporation Act, 2000
204. Power of Commissioner to examine and test drain etc. believed to be defective.
(1)Where it appears to the Commissioner that there are reasonable ground for believing that a private drain or cesspool is in such condition as to be prejudicial to health or a nuisance or that a private drain communicating directly or indirectly with a municipal drain is so defective as to admit sub-soil water, he may examine its condition and for that purpose may apply any test other than a test of water under pressure and if he deems it necessary open the ground.(2)If on examination the drain or cesspool is found to be in proper condition, the Commissioner shall as soon as possible reinstate any ground which has been opened by him and make good any damage done by him.
