211. Control over house-drains, privies and cess-pools.
- All house-drains, whether within or without the premises to which they belong, and all private latrines and cesspools within the Municipal area shall be under the control of the Municipality but shall be altered, repaired, cleaned 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, and in conformity with bye-laws and regulations framed by the Municipality in this behalf.
