Section 212(1) in Haryana Municipal Corporation Act, 1994
(1)Where it appears to the Commissioner that there are reasonable grounds 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 purposes may apply any test other than a test of water under pressure, and if he deems it necessary, open the ground.
