Section 233A(b) in The Mumbai Municipal Corporation Act, 1888
(b)[ be provided with all such further appliances and fittings as may appear to the Commissioner necessary for the more effectual working of the same, and also be maintained in good repair and efficient condition by the owner of such premises or group of premises, and be from time to time flushed, cleansed and emptied by the Commissioner at the charge of the municipal fund] [This clause was substituted for the original clause (b) by Bombay 8 of 1918, Section 7(d).].]
