Section 104(2) in Assam Urban Water Supply and Sewerage Board Act, 1985
(2)Any ground or any portion of any house drain or other work exterior to a building or any portion of a building opened, broken up or removed under clause (b) of sub-section (1) shall be filed in, re-instated and made good by -(a)The owner of the premises at his own cost where the works or things mentioned in clause(a) of sub-section (1) are found on inspection and examination to be not in good order or condition or constructed in contravention of any of the provisions of this Act or any regulation made thereunder, or of any other Act, or rule or byelaw made under the same, prevailing at the time of such construction, and(b)The Board, in other cases.
