- Notwithstanding anything contained in the foregoing provisions of this chapter, the Municipal Commissioner or the Executive Officer may, for reasons of environmental sanitation, cause the following works to be executed in any slum: -(a)sinking of tube-wells inside the slum area including laying of water-pipe lines, installation of overhead reservoirs,(b)laying of drains or diversion of existing drains,(c)conversion of service privies into connected privies or septic tanks,(d)appurtenances necessary to maintain flushing arrangements of privies and sewers,(e)removal of silt from sewers and sludge from septic tanks,(f)removal of solid or liquid wastes including cleansing of the deck or squatting platform of the connected privies, or septic tanks,(g)laying of internal roads,(h)provision of street lighting, and(i)repair work relating to any of the works referred to in clauses (a) to (f).
