259. Power to Board of Councilors to make regulations.
- The Board of Councilors may make regulations-(a)requiring every person, who intends to construct, repair, add to or alter a house-drain or cess-pool, to submit an application to the Municipality with such plans and other particulars as may be determined, and providing for conditions for giving and refusing of sanction to such application;(b)providing for the materials, size, slope, level or position of drains generally and their construction, repair and maintenance;(c)not inconsistent with this Act and the rules made thereunder, to provide for any item not specifically laid down but which is necessary to carry out the purposes of this Act.
