Section 336 in Greater Hyderabad Municipal Corporation Act, 1955
336. Cost of inspection and execution of works in certain cases.
- In the case of any drain which has been constructed, erected or set up, or which is continued, for the exclusive use and benefit of two or more premises and which is not -(a)a drain constructed under section 304 sub-section (1), or(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.General Provisions.
