253. Power to close or limit the use of drain in certain cases.
- Where a drain connecting any premises with a municipal drain is sufficient for the effectual drainage of such premises and is otherwise unobjectionable, but is not, in the opinion of the Chief Officer of a Municipality adopted to the general system of drainage in the municipal area, he may, by written notice addressed to the owner of the premises, direct, -(a)That such drain be closed, discontinued or destroyed and that any work necessary for that purpose be done; or(b)That such drain shall, from such date, as maybe specified in the notice in this behalf, be used for sewage offensive matter and polluted water only or for rain water and unpolluted sub soil water only:Provided that, -(i)No drain maybe closed, discontinued or destroyed by the Chief Officer under clause (a), except on condition of his providing another drain equally effectual for the drainage of the premises and communicating with any municipal drain, which he thinks fit; and(ii)The expenses of construction of any drain so provided by the Municipality, and of any work done under clause (a), maybe paid out of Municipal Fund of the Municipality.
