Section 149 in Andhra Pradesh Municipalities Act, 1965
149. Control over house drains, privies and cess pools.
- All house drains whether within or outside the premises to which they belong and all private latrines and cess polls within the municipality shall be under the control of the council but shall be altered, repaired, cleaned and kept in proper order at the expense of the owner of the premises to which the same belong or for the use of which they were constructed, and in conformity with bye-laws and regulations framed by the council in this behalf.
