Section 232 in The Mumbai Municipal Corporation Act, 1888
232. Commissioner may enforce drainage of undrained premises not situate within a hundred feet of a municipal drain.
(1)Where any premises are, in the opinion of the Commissioner, without sufficient means of effectual drainage, but no municipal drain or such place as aforesaid is situated at a distance not exceeding one hundred feet from some part of the said premises, the Commissioner may, by written notice, require the owner or occupier of the said premises -(a)[ to construct a drain up to a point to be prescribed in such notice, but not distant more than one hundred feet from some part of the said premises, or [These words were substituted for the original words by Bombay 5 of 1905, Section 18(a).](b)to construct a closed cesspool of such material, size and description in such position, at such level, and with allowance for such all as the Commissioner thinks necessary, and drain or drains emptying into such cesspool.](2)[ Any requisition for the construction of any drain under sub-section (1) may comprise any detail specified in clause (a), (b) or (c) of section 231.] [Sub-section (2) was substituted for the original sub-section by Bombay 5 of 1905, Section 18(b).]
