(1)The Municipal drains shall be so constructed, maintained and kept by the Municipality as to create the least practicable nuisance and shall, from time to time, be properly flushed, cleansed and emptied.(2)For the purpose of flushing, cleansing and emptying the said rains the Municipality may, construct or set up such reservoirs, sluices, machines and other works, as it may, from time to time, determine.
