Section 60(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)In any such case, the authorised authority may, forthwith and without notice,-(a)close or demolish any house-sewer by which sewage, offensive matter or polluted water is carried through, from, into, or upon any premises in contravention of any of the provisions of this Act or any regulation or instrument made thereunder; or(b)clear, cleanse, or open out any house-sewer which is choked, blocked, or in any way obstructed, and all expenses incurred in so doing shall be paid by the owner or the occupier of the premises.
