(3)The owners for the time being of the several premises constituting a group or block drained under Sub-section (1) shall be the joint owners of every drain constructed, erected or fixed or continued for the special use and benefit only of such premises, and shall in the proportion in which it is determined that they are to contribute to the expenses incurred by the Health Officer under Sub-section (1), be responsible for the expense of maintaining every such drain in good repair and efficient condition.
