Section 227(b) in The Mumbai Municipal Corporation Act, 1888
(b)the drain of such private street shall, at the expense of the owner of the street, be constructed of such size, material and description, and be branched into the municipal drain in such manner and form of communication, in all respects, as the Commissioner, with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 96, (w.e.f. 23-4-1999).], shall direct;
