Section 201 in The Chhattisgarh Municipalities Act, 1961
201. Power for making and repairing drains.
(1)It shall be lawful for a Council, for any drainage purposes, to carry any drain, sewer, conduit, tunnel, culvert, pipe or water course through, across or under, any street or any place laid out as, or intended for, street, or under any cellar or vault which may be under any street, and after giving reasonable notice, in writing, to the owner or occupier, into, through or under, any land whatsoever within the Municipal area.(2)A Council, or any person acting under its authority for such purpose may enter upon and construct any new drain in place of an existing drain in any land wherein any drain vested in the Council has been already constructed or may repair or alter any drain vested in the Council.(3)In the exercise of any power under this section no unnecessary damage shall be done, and compensation, which shall, in case of dispute, be ascertained and determined in the manner provided in Section 303 shall be paid by the Council to any person who sustains damage by the exercise of such powers.
