Section 70 in Assam Urban Water Supply and Sewerage Board Act, 1985
70. Power to enforce Drainage in to premises.
- When any premises are, in the opinion of the Managing Director, without sufficient means of effectual drainage, he may be written notice require the owner of the said premises -(a)To make house-drain emptying into a drain of the Board;(b)To provide and set-up all such appliance and fittings, as may appear to the Managing Director necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said premises and of effectually flushing such house-drain and every fixture connected therewith: or(c)To remove any existing house-drain, or other appliance or thing used or intended to be used for drainage, which is injurious to health:Provided that -(i)In cases where the drain of the Board is beyond seventy metres from the premises the cost of constructing the portion of the house-drain beyond seventy metres from the premises shall be paid out of the fund of the Board; and(ii)If the Managing Director is satisfied that the owner is unable to bear the whole or any part of the cost of constructing even the portion of the house-drain as is within seventy metres from the premises, he may, with the approval of the Board, direct that whole or such part of the cost be paid from the fund of the Board.
