Section 297 in The Calcutta Municipal Corporation Act, 1980
297. Power of Municipal Commissioner to close or limit the use of house-drain in certain cases. -
Where a house-drain connecting any premises with a municipal drain is sufficient for the effectual drainage of such premises and is otherwise unobjectionable but is not, in the opinion of the Municipal Commissioner, adopted to the general system of drainage in Calcutta, he may by written notice addressed to the owner of the premises, direct-(a)that such house-drain be closed, discontinued or destroyed and that any work necessary for that purpose be done; or(b)that such house-drain shall, from such date as may be specified in the notice in this behalf, be used for sewage, offensive matter and polluted water only or for rain water and unpolluted subsoil water only :Provided that -(i)no house-drain may be closed, discontinued or destroyed under clause (a) except on condition of his providing another drain equally effectual for the drainage of the premises and communicating with any municipal drain which he thinks fit; and(ii)the expenses of the construction of any drain so provided by the Corporation and of any work done under clause (a) may be paid out of the Municipal Fund.
