Section 182 in Chennai City Municipal Corporation Act, 1919
182. Construction of culverts by owner or occupier.
(1)The commissioner may, by notice, require the owner or occupier of any building or land adjoining a public street to construct culverts or drain-coverings over the side channels or ditches at the entrances to the said building or land.(2)Such culverts or drain-coverings shall be [of such form and size and consist of such materials and be provided with such means of ventilation] [Substituted for the words 'of the form and size and consist of such materials' by section 100 of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] as may be specified in the said notice, and shall be maintained anti kept free from all obstruction at the expense of the said owner or occupier.
