Section 427(4) in The M.P. Municipal Corporation Act, 1956
(4)Drains. - (a) the maintenance and improvement of existing drains;(b)the construction of new drains;(c)the alteration and discontinuance of drains;(d)the Hushing and cleaning of drains;(e)the drainage of any building of land;(f)the drainage of private streets;(g)the construction and position of close accommodation, water-closets, privies, urinals and similar conveniences, public or private, and bathing and washing places and the prevention of nuisance arising therefrom;(h)the construction and maintenance of a sufficient number of some or all of the aforesaid conveniences in all buildings;(i)the payment of the cost of agency under the authority conferred by this Act;
