Section 294(2) in Kolkata Municipal Corporation Act, 1980
(2)Where in any case not provided for in sub-section (1), any premises are, in the opinion of the Municipal Commissioner, without sufficient means of effectual drainage, he may by written notice, require the owner of the premises—(a)to construct a house-drain up to a point to be specified in such notice but not at a distance of more than sixty metres from any part of the premises;(b)to construct a closed cesspool or soaking pit and drain or drains emptying into such cesspool or soaking pit.
