Section 210(2) in The Madurai City Municipal Corporation Act, 1971
(2)If there is a public drain or other place set apart by the corporation for the discharge of the drainage within a distance not exceeding thirty metres of the nearest point of any premises or if within such distance, a public drain or other place for the discharge of drainage is about to be provided or is in the process of construction, the Commissioner may -(a)by notice direct the owner of the said premises to construct a drain leading therefrom to such drain or place and to execute all such works as may be necessary in accordance with the by-laws at such owners expense; or(b)cause to be constructed a drain leading from the said premises to such public drain or place and cause to be executed all such works as may be necessary:Provided that -(i)not less than fifteen days before constructing any drain or executing any work under clause (b), the Commissioner shall give notice to the owner of the nature of the intended work and the estimated expenses recoverable from the owner; and(ii)the expenses incurred by the Commissioner in constructing any drain or executing any work under clause (b) shall be recoverable from the owner in such instalments as the standing committee may think fit and in the same manner as the property tax.
