Section 140(1) in Tamil Nadu District Municipalities Act, 1920
(1)Where a drain connecting any premises with a public drain or other place set apart by the municipal council for the discharge of drainage is sufficient for the effectual drainage thereof and is otherwise unobjectionable, but is not, in the opinion of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] adapted to the general drainage system of the municipality or of the part of the municipality in which such drain is situated, the executive authority with the approval of the council may -(a)subject to the provisions of sub-section (2) close, discontinue or destroy the said drain and do any work necessary for that purpose; or(b)direct that such drain shall, from such date as he specifies in this behalf, be used for sullage and sewage only, or for water unpolluted with sullage or sewage only, and by notice require the owner of the premises to make, at his own expense, an entirely distinct drain for water unpolluted with sullage or sewage, or for sullage and sewage.
