Section 67(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)If any house-drain, ventilation shaft or pipe, cesspool, house-gully, privy, urinal or bathing or washing place in any premises is found on inspection and examination by the General Manager or by any other officer authorised by him in this behalf 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, the General Manager may by written notice require the owner of the premises -(a)to close or remove the same or any encroachment thereupon, or(b)to renew, repair, cover, recover, trap, ventilate, pave and pitch, flush, or cleanse or take such other action as he may think necessary in this regard.
