Section 231 in The Mumbai Municipal Corporation Act, 1888
231. Commissioner may enforce drainage of undrained premises situate within a hundred feet of a municipal drain.
- Where any premises are, in the opinion of the Commissioner, without sufficient means of effectual drainage and a municipal drain or some place legally set apart for the discharge of drainage 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 make a drain of such material, size and description and laid at such level [and according to such alignment] [These words were Inserted by Bombay 5 of 1905, Section 17(b).] and with such fall and outlet as may appear to the Commissioner necessary, emptying into such municipal drain or place aforesaid:[Provided that where any premises have already been drained under municipal rules and have to be re-drained, no such requisition shall be made without the previous sanction of the [the Standing Committee] [This proviso was added by Bombay 5 of 1905, Section 17(d).];](b)to provide and set up all such appliances and fittings as may appear to the Commissioner necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said premises and of effectually flushing such drain and every fixture connected therewith;(c)to remove any existing drain, or other appliance or thing used or intended to be used for drainage, which is injurious to health.
