Section 169 in The Bombay Provincial Municipal Corporations Act, 1949
169. Vesting and maintenance of drains for sole use of properties. - Subject to the provisions of sub-section (2) of section 153, every drain which has been constructed, laid, erected or set up, whether at the expense of the Corporation or not, or which is continued or the sole use and benefit of any premises or group of premises, shall-
(a)notwithstanding anything contained in section 170, vest in the owner of such premises or group of premises on and from the appointed day;(b)be provided with all such further appliances and fitting as may appear to the Commissioner necessary for the more effectual working of the same, and also be maintained in good repair and efficient condition by the owner of such premises or group of premises, and be from time to time flushed, cleansed and emptied by the Commissioner at the charge of the Municipal Fund.
