Section 53 in The Rajasthan Water Supply and Sewerage Corporation Act, 1979
53. Power to examine and test sewer etc. believed to be defective.
(1)Where it appears to the Corporation that there are reasonable grounds for believing that a private sewer or cess-pool is in such condition as to be prejudicial to public health or to be a nuisance or that a private sewer communicating directly or indirectly with a sewer of the Corporation is so defective as to admit sub-soil water or grit or other materials the Corporation may examine its conditions and for that purpose may apply any test not being a test by water under pressure and if it deems it necessary, open the ground.(2)If on examination, the sewer or cess-pool is found to be in proper condition, the Corporation shall, as soon as possible, reinstate any ground which has been opened by it and determine and pay compensation for the damage caused by it.
