Section 73(1) in Assam Urban Water Supply and Sewerage Board Act, 1985
(1)If any house drain, ventilation, shaft or pipe, cesspool, house gully, privy urinal or bathing or washing place in any premises is found on inspection and examination by the Managing Director or by any other officer authorised by him in this behalf to be not in good order or condition, or constructed in contravention of any of the provisions of this Act, or rule or bye-law made under the same, prevailing at the time of such construction, the Managing Director may by written notice require the owner of the premises -(a)To close or remove the same or any encroachment thereupon, or(b)To renew, repair, cover, re-cover, trap, ventilate, pave and pitch, flush, or cleanse or take such other action as he may think necessary in this regard.
