Section 210(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)In the case of premises abutting on a public street in which there is a municipal drain and in the case of premises drained in pursuance of the provisions of this Chapter, the Commissioner shall construct at the expenses of the owner of the said premises such portion of the drain of the said premises as may be necessary to lay under any part of a public street.
