Section 183(b) in The City of Nagpur Corporation Act, 1948
(b)there have been provided for and set up in such building and in the premises appurtenant thereto, all such appliances and fittings as may be appear to the [Commissioner] to be necessary for the purpose of gathering and receiving the drainage from, and conveying the same off, the said building and the said premises, and of effectually flushing the drain of the said building and every fixture connected therewith.
