(4)Notwithstanding anything contained in sub-section (1), sub-section (2) or sub-section (3), the Municipal Water Supply, Sewerage and Drainage Code shall include such rules, as may be made from time to time relating to the construction, maintenance, repair and alteration of drains, privies and urinals, cesspools and of appurtenance thereof and any other matter covered by Chapter XXVI or Chapter XXVII or by this Chapter.
