Section 210(1) in Rajasthan Municipalities Act, 2009
(1)All sewers, drains, privies, water-closets, house-gullies and cess-pools within the Municipality shall, unless constructed at the cost of the Municipality, be altered, repaired and kept in proper order at the cost and charges of the owner of the land or building to which the same belong, or for the use of which they are constructed or continued and the Municipality may by written notice require such owner to alter, repair and put the same in good order in such manner as it thinks fit.
