(1)The Board of Councilors may, by written notice, require the owner of any land or building-(a)to reconstruct, enlarge, extend, alter, repair, make efficient, stop up or remove any drain belonging to such land or building, or(b)to alter the inclination or direction of any such drain, or(c)to provide for any such drain or such movable covers or gratings as may be specified in the notice, or(d)to carry any such drain to such point of outlet, or junction with some other drain, as may be specified in the notice.
