Section 175(2) in The New Delhi Municipal Council Act, 1994
(2)Where in any case not provided for in sub-section (1) any premises are, in the opinion of the Chairperson, without sufficient means of effectual drainage, he may, by written notice, require the owner of the premises-(a)to construct a drain up to a point to be prescribed in such notice but not at a distance of more than thirty meters from any part of the premises; or(b)to construct a closed cesspool or soakage pit and drain or drains emptying into such cesspool or soakage pit.
