195. Vesting of public drains and sewage disposal works.
- Subject to the provisions of Chapter XXI, -(a)all public drains, all drains in alongside or under any public street, and all sewage disposal works, constructed or acquired out of the Municipal Fund or otherwise, and all works, materials and things appertaining thereto, which are situated within or outside the municipal area, shall be vested in the Municipality,(b)for the purposes of laying, constructing, enlarging, deepening or otherwise repairing or maintaining any such drain or sewage disposal system, so much of the sub-soil appertaining thereto, as may be necessary for such purposes, shall be deemed also to be vested in the Municipality, and(c)all drains and ventilation shafts, pipes and all appliances and fittings connected with the drainage works constructed, erected or set up out of the Municipal Fund in or upon premises, not belonging to the Municipality, whether(i)before or after the commencement of this Act, and(ii)for the use of the owner or the occupier of such premises or not, shall, unless the Municipality has otherwise determined, or does at any time otherwise determine, vest, and shall be deemed always to have vested, in the Municipality.Explanation. - All public and other drains, which are vested in the Municipality, are hereinafter referred to in this Act as municipal drains
