(1)It shall not be lawful to erect or re-erect any premises in the municipal area or to occupy any such premises unless :-(a)a drain is constructed of such size, materials and descriptions at such level and with such fall, as may appear to the Chief Officer of the Municipality to be necessary for the effectual drainage of such premises;(b)there have been provided and set up on such premises such appliances and fittings, as may appear to the Chief Officer to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matter from and conveying the same off, the said premises and of effectually flushing the drain of the said premises and every fixture connected therewith.
