Section 257(1) in The Mumbai Municipal Corporation Act, 1888
(1)When the result of such inspection and examination as aforesaid is as described in Section 256, the Commissioner may-(a)by written notice require the owner of the premises or the several owners of the respective premises in which the drain, ventilation shaft or pipe, cesspool, house gully, water-closet, privy, latrine, urinal or bathing or washing place is situate, or for the benefit of which the same has been constructed, erected or set up,(i)to close or remove the same or any encroachment thereupon or [subject to the proviso to clause (c) of section 258, to remove any projection over the same, or](ii)to renew, repair, cover, recover, trap, ventilate, pave and pitch or take such other order with the same as he shall think fit to direct and to fill in, reinstate and make good the ground, building or thing opened, broken up or removed for the purpose of such inspection and examination, and(b)without notice, close, fill up or demolish any drain by which sullage or sewage is carried through, from, into or upon any premises in contravention of any of the provisions of this Chapter, and the expenses incurred by the Commissioner in so doing shall be paid by such owner or owners.
