(1)If any [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] is at any time under drained, or not drained to the satisfaction of the municipal council, the municipal council may, by written notice call upon the owner to construct or lay from such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] a drain or pipe of such size and materials, at such level, and with such fall as it thinks necessary for the drainage of such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19.11.2001.] into,-(a)some drain or sewer, if there is a suitable drain or sewer within fifty feet of any part of such [building or vacant land] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.], or(b)a covered cesspool to be provided by such owner.(2)It shall not be lawful newly to erect any building or to rebuild any building, or to occupy any building newly erected or rebuilt, unless and until,-(a)a drain is constructed, of such size, materials and description, at such level, and with such fall, as shall appear to the municipal council to be necessary for the effectual drainage of such building, or(b)there have been provided for and set up in such building and in the land appurtenant thereto all such appliances and fittings as may appear to the municipal council to be necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said building and the said land and of effectually flushing the drain of the said building and every fixture connected therewith.(3)The drain to be constructed as aforesaid shall empty into a municipal drain, or into some place legally set apart for the discharge of drainage, situated at a distance not exceeding fifty feet from such building; but if there is no such drain or place within that distance, then such drain shall empty into such cesspool as the municipal council directs.
