Section 204(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Where it appears to the Commissioner that there are reasonable ground for believing that a private drain or cesspool is in such condition as to be prejudicial to health or a nuisance or that a private drain communicating directly or indirectly with a municipal drain is so defective as to admit sub-soil water, he may examine its condition and for that purpose may apply any test other than a test of water under pressure and if he deems it necessary open the ground.
