Section 67 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
67. Power to the General Manager to require repairs, etc., to be made to house-drain, etc. -
(1)If any house-drain, ventilation shaft or pipe, cesspool, house-gully, privy, urinal or bathing or washing place in any premises is found on inspection and examination by the General Manager or by any other officer authorised by him in this behalf to be not in good order or condition, or constructed in contravention of any of the provisions of this Act or any regulation made thereunder or of any other Act, or rule or by - law made under the same, prevailing at the time of such construction, the General Manager 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 he may think necessary in this regard.(2)In any such case the General Manager may forthwith and without notice-(a)stop up or demolish any house-drain by which sewage, offensive matter or polluted water is carried through, from, into or upon any premises in contravention of any of the provisions of this Act or any regulation made thereunder, or(b)clear, cleanse, or open out any house-drain which is choked, blocked or in any way obstructed,and all expenses incurred in so doing shall in the discretion of the General Manager be paid by the owner or the occupier of the premises.
