Section 358(5) in The Chhattisgarh Municipalities Act, 1961
(5)Drains, privies, cesspools, sewage disposal and scavenging-(a)regulating in any particular way not specifically provided for in this Act, the construction, maintenance and control of drains, sewers, ventilation shafts, receptacles for dung and manure, cesspools, water-closets, privies, latrines, urinals and drainage or sewage works of every description, whether the property of the Council or not;(b)prescribing the conditions for construction of a drain, privy, latrine, urinals, cesspool or other receptacle within fifty feet of any source of water;(c)the regulation or prevention of the discharge into Municipal drains of sewage, soilage, polluted water and other offensive matter from private buildings, lands and factories;(d)for controlling and regulating the duties of sweepers and other persons employed by the Council or any other agency for the purpose of sanitation and conservancy;(e)provision for any other matter relating to house scavenging;
