Section 177 in The Gujarat Municipalities Act, 1963
177. Troughs and pipes for rain water.
- The Chief Officer may by written notice require the owner of a building in any street to put up and keep in good condition proper troughs and pipes for catching and carrying the water from the roof and other parts of such building, and for discharging the same, in such manner as he may think fit, so that it shall not fall upon the persons passing along the street.
