Section 74 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
74. Powers of inspection and examination. -
(1)The General Manager or any officer authorised by him in this behalf may -(a)inspect and examine any house-drain, ventilation shaft or pipe, cesspool, house-gully, privy, urinal, or bathing or washing place existed in, or any pipe, tap, fitting or meter for supply of water to, any premises; and(b)if necessary for the purpose of such inspection and examination, cause the ground or any portion of any house-drain or other work exterior to a building or any portion of a building to be opened, broken up or removed:Provided that in the prosecution of any such inspection and examination as little damage as possible shall be done.(2)Any ground or any portion of any house-drain or other work exterior to a building or any portion of a building opened, broken up or removed under clause (b) of sub-section (1) shall be filled in, reinstated and made good by -(a)the owner of the premises at his own cost, where the works or things mentioned in clause (a) of sub-section (1) are found on inspection and examination to be not in good order or condition or constructed in contravention of any of the provisions of this Act or any regulation made thereunder, or of any other Act, or rule or by-law made under the same, prevailing at the time of such construction, and(b)the Authority, in other cases.(3)Where the owner of any premises raises any dispute as to the existence of any of the circumstances referred to in clause (a) of sub-section (2), he may, within thirty days from date of inspection and examination, make a written representation to -(a)the General Manager, in cases where the inspection and examination is done by any officer of the Authority other than the General Manager, and(b)the Board, in other cases,and the decision of the General Manager or the Board, as the case may be, shall be final.
