Section 145 in The Howrah Municipal Corporation Act, 1980
145. House-drain, closed cesspool, etc.
- Where any premises is in the opinion of the Commissioner without sufficient means of effective drainage, the Commissioner may by written notice require the owner of the premises to construct a house-drain up to a point to be specified in the notice or to construct a closed cesspool and drains emptying into such cesspool in such manner as may be determined by regulation.
