316. Reconstruction, repair, etc. of private drains, gutters, etc.
(1)The Board of Councilors may, by written notice, require the owner of any land or building-(a)to reconstruct, enlarge, extend, alter, repair, make efficient, stop up or remove any drain belonging to such land or building, or(b)to alter the inclination or direction of any such drain, or(c)to provide for any such drain or such movable covers or gratings as may be specified in the notice, or(d)to carry any such drain to such point of outlet, or junction with some other drain, as may be specified in the notice.(2)The Board of Councilors may, by written notice, require the owner or the occupier of any building-(a)to provide and maintain a sufficient number of suitable roof-gutters and down pipes or masonry platforms for carrying water from the roof of the building into such drains as may be specified in notice, or(b)to renew, alter, repair or remove any such gutters, pipes or platforms already provided for the building.(3)The gutters as aforesaid shall be of such dimensions and shall have such slope, and the pipes as aforesaid stall be of such dimensions and the bends in such pipes shall be made at such angles, as may be prescribed.
