Section 201 in Arunachal Pradesh Municipal Act, 2007
201. Powers in relation to drainage.
- Subject to such terms and conditions as may be specified by regulations from time to time, the Chief Municipal Executive Officer/ Municipal Executive Officer, or any other agency authorized by him in this behalf, may-(a)permit the owner or the occupier of any premises having a drain, or the owner of a private drain, to have his drain made to communicate with the municipal drain for discharge of foul water,(b)limit the use of the municipal drain by the owner or the occupier of any premises having a private drain or the owner of a private drain,(c)require the owner of any land or building, which is without sufficient means of effectual drainage, to construct a drain and to provide all such appliances and fittings as may be necessary for drainage of such undrained land or building,(d)require the group of owners of a block of premises, which may be drained more economically or advantageously in combination than separately, to undertake at their own expense any work necessary for drainage of such block of premises to be drained by a combined operation,(e)require the owner of any land or building to carry out such construction, repair or other work as may be necessary for effectual drainage of such land or building, or(f)authorize any person who desires to drain his land or building into a municipal drain through a drain of which he is not an owner, to use the drain or declare such person to be the joint owner thereof.
