(1)A [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] may, by general or special order, authorise any person-(a)to inspect any drain, privy, latrine, urinal, cesspool, pipe, sewer or channel in or on any building or land in the cantonment, and, in his discretion, to cause the ground to be opened for the purpose of preventing or removing any nuisance arising from the drain, privy, latrine, urinal, cesspool, pipe, sewer or channel, as the case may be;(b)to examine works under construction in the cantonment, to take levels or to remove, test, examine, replace or read any meter.
