Section 55 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
55. Sewerage system.
(1)As far as practicable, the Board shall construct and maintain sewers and provide safe and sufficient system of sewers in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area, for the purpose of effectual discharge of sewerage of the said Area.(2)The power of the Board under sub-section (1) shall include the power to-(a)enlarge, arch-over or otherwise improve any of its sewers; or(b)discontinue, close, or destroy any of its sewers which has in its opinion become useless or unnecessary; or(c)construct any new sewer in the place of an existing sewer in any land wherein any of its sewers has already been lawfully constructed or repair or alter any sewer so constructed.
