Section 203(b) in The Chhattisgarh Municipal Corporation Act, 1956
(b)there have been provided for and set up in such building and in the premises appurtenant thereto, all such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering and receiving the drainage from, and conveying the same off, the said building and effectually Hushing the drain of the said building and every fixture connected therewith.
