200. Cost of altering, repairing and keeping in proper order privies, etc.
(1)All sewers, drains, privies, water-closets, house-gullies and cesspools within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall, unless constructed at the cost of the municipal council, be altered, repaired, and kept in proper order at the cost and charges of the owners of the land and buildings to which the same belong, or for the use of which they are constructed or continued, and the municipal council may, by written notice, require such owner to alter, repair and put the same in good order in such manner as it thinks fit.(2)The municipal council may, by written notice, require the owner to demolish or close any privy or cesspool, whether constructed before or after the coming into force of this Act, which, in the opinion of the municipal council, is a nuisance, or is so constructed as to be inaccessible for the purpose of scavenging or incapable of being properly cleansed or kept in good order.
