165. Power of the State Government to take control of certain drainage work.
(1)If, at any time, it appears to the State Government that any drainage works or sewerage works, are maintained or worked by a Municipality in an imperfect, inefficient or unutilised manner, the State Government may, by written orders, direct the Municipality or other local authority within the period specified in the order to show cause why the drainage works or sewerage works with all plants, fittings and appurtenances thereof should not be handed over for such period as the State Government may fix to the control and management of such agency as may be specified in the order.(2)If cause is not shown within the period specified in the order issued under sub-section (l) or the cause shown appears untenable, the State Government may, by order, direct that the drainage works or sewerage works with all plants, fittings and appurtenances thereof shall be handed over for such period as it may fix to the control and management of such person or authority as it may appoint.(3)The cost of control and management including that of all materials, implements, and stores, shall be paid within such period as may fixed by the State Government from the Municipal Fund.
