Section 185 in The Gujarat Provincial Municipal Corporations Act, 1949
185. Cost of inspection and execution of works in certain cases.
- In the case of any drain which has been constructed, erected or fixed, or which is continued, for the exclusive use and benefit of two or more premises and which is not-(a)a drain constructed under sub-section (1) of section 167, or(b)a drain in respect of which conditions as to the respective responsibilities of the parties have been declared under sub-clause (1) of section 173, the expenses of any inspection and examination made by the Commissioner under Section 181 and of the execution of any work required under section 184, whether executed under Section 188 or not, shall be paid by the owners of such premises, in such proportions, as shall be determined Dy the Commissioner.
