Section 336(b) in Greater Hyderabad Municipal Corporation Act, 1955
(b)a drain in respect of which conditions as to the respective responsibilities of the parties have been declared under section 311 sub-section (1); the expenses of any inspection and examination made by the Commissioner under section 332 and of the execution of any work required under section 335, whether executed under section 340 or not, shall be paid by the owners of such premises, in such proportions, as shall be determined -(i)by the Standing Committee if the aggregate amount of such expenses exceeds rupees one hundred, or(ii)by the Commissioner if the aggregate amount of such expenses does not exceed rupees one hundred.
