Section 73(2) in Assam Urban Water Supply and Sewerage Board Act, 1985
(2)In any such case the Managing Director may forthwith and without notice -(a)Stop up or demolish any house drain by which sewage, offensive matter or polluted water is carried through, from, into or upon any premises in contravention of any of the provision of this Act or any regulation made thereunder, or(b)Clear, cleanse, or open out any house-drain which is checked, blocked or in any way obstructed, and all expenses incurred in so doing shall, in the discretion of the Managing Director be paid by the owner or the occupier of the premises.
