Section 64 in Assam Urban Water Supply and Sewerage Board Act, 1985
64. Power of the Board to improve, discontinue drains etc..
- Power of the Board under section 63 shall include the power to -(a)Enlarge, arch - over or otherwise improve any of its drains, or(b)Discontinue, close up or destroy any of its drains which has in its opinion becomes useless or unnecessary, or(c)Construct any new drains in the place of an existing drain in any land where in any of its drains has already been lawfully constructed or repair or alter any drain so constructed:Provided that -(i)If, in the exercise of any of its powers conferred by this section, it is proposed to demolish any house-drain, a written notice shall be served upon the owner of such drain; and(ii)If by reason of anything done under this section, any person is deprived of the lawful use of any drain, the Board shall as soon as possible provide for his use some other drain as effectual as one, which has been demolished, closed up or destroyed.
