Section 60(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)If any house-sewer, ventilation shaft or pipe, cess-pool, house-gully, privy, urinal or bathing or washing place in any premises is found on examination and inspection by the authorised authority to be not in good order or condition, or constructed in contravention of any of the provisions of this Act or any regulation or instrument made thereunder, the authorised authority may, by written notice, require the owner of the premises-(a)to close or remove the same or any encroachment thereupon; or(b)to renew, repair, cover, recover, trap, ventilate, pave and pitch, flush or cleanse or take such other action as it may think necessary in this regard.
