Section 59(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)All house-sewers, whether within or without the premises to which they belong, and all septic tanks, cess-pools within the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area shall be under the control of the Board, but shall be altered, repaired and kept in proper order at the expense of the owner of the premises to which the same belong or for the use of which they were constructed.
