Section 53(1) in The Rajasthan Water Supply and Sewerage Corporation Act, 1979
(1)Where it appears to the Corporation that there are reasonable grounds for believing that a private sewer or cess-pool is in such condition as to be prejudicial to public health or to be a nuisance or that a private sewer communicating directly or indirectly with a sewer of the Corporation is so defective as to admit sub-soil water or grit or other materials the Corporation may examine its conditions and for that purpose may apply any test not being a test by water under pressure and if it deems it necessary, open the ground.
