Section 55 in The Gujarat Water Supply and Sewerage Board Act, 1978
55. Power to require owner to have sewer connection.
- Where any premises are, in the opinion of the Board, without sufficient means of effectual disposal of sewage and the sewer of the Board is situated at a distance of not more than fifty metres from any part of the premises, the Board may, by written notice, require the owner of the said premises to have sewer connection as provided by bye-laws.
