Section 197 in The Chhattisgarh Municipal Corporation Act, 1956
197. Power of Commissioner to demolish drains, etc.
- The Commissioner may, by notice may construct any new drain, privy, latrine, urinal, absorption pit, disposal work, cesspool or receptacle for filth or refuse without his permission in writing or contrary to his directions of the provisions of this Act or the rules or bye-laws made thereunder or who may construct, rebuilt or open any drain, privy, latrine, urinal, absorption pit, work, cesspool or receptacle for filth or refuse which the Commissioner has ordered to be demolished or stopped or not to be made, to demolish the drain, privy, latrine, urinal, absorption pit, disposal work, cesspool or receptacle, or to make such alteration therein as he may think fit.
