(1)For the purpose of ventilating any drain or cesspools whether belonging to the municipality or to any other person, the municipality may erect upon any premises or affix to the outside building or to any tree or to any such through any projection from any building including the caves of any roof thereof in order to carry up such shaft or pipe through any such projection and lay in, through, or under any land such appliances as may in the opinion of the Municipal Commissioner or the Executive Officer, be necessary for connecting such ventilating shaft or pipe with the drain or cesspool intended to be ventilated.
