Section 207(3) in The Chhattisgarh Municipalities Act, 1961
(3)Every person in whose favour such order is made, or any agent or other person employed by him for this purpose shall be entitled after giving or tendering to the owner, occupier or user of the said land or drain the compensation or rent, if any, specified in the said order, and otherwise fulfilling, as far as possible the condition of the said order, and after giving to the said owner, occupier, or user reasonable notice, in writing, to enter upon the land specified in the said order with assistants and workmen at any time between sunrise and sunset and, subject to all provisions of this Act, to do all such work as may be necessary-(a)for the construction or connection of the drain, as may be authorised by the said order;(b)for renewing, repairing or altering the same as may be necessary from time to time; or(c)for discharging any responsibility attaching to him under the term of the order as to maintaining, repairing, flushing, cleaning or emptying the said drain or any part thereof.
