Section 197(1) in Haryana Municipal Corporation Act, 1994
(1)Where any premises are, in the opinion of the Commissioner, without sufficient means of effectual drainage and a municipal drain or some place approved by the Commissioner for the discharge of filth and other polluted and obnoxious matter is situated at a distance of not exceeding thirty metres from any Part of the said premises, he may by written notice, require the owner of the said premises -(a)to make a drain emptying into such Corporation drain or place;(b)to provide and set up all such appliances and fittings as may appear to the Commissioner necessary for the purpose of gathering and receiving the filth and other polluted and obnoxious matter from, and conveying the same off, the said premises and of effectually flushing such drain and every fixture connected therewith;(c)to remove any existing drain or other appliance or thing used or intended to be used for drainage which is injurious to health;(d)to provide a close drain in substitution of an open drain or to provide such other appliance or thing either newly or in substitution of any existing appliance or thing or to provide both a closed drain and such other appliance or thing in substitution of the existing open drain and other appliance or thing, which is or likely to be injurious to health :(e)to provide and set up all such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed and conveying the same through spouts, by down take pipes so as to prevent such waste water from discharging directly on streets or inside and lower portion of the premises;(f)to carry out any work to improve or re-model as existing drain which is inadequate, insufficient or faulty.
