Section 241(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)For the purpose of efficiently draining any building or land the Commissioner may by notice in writing-(a)require any Court-yard, alley or passage between two or more buildings to be paved by the owner or part-owner or owners or part-owners of such buildings with such materials and in such manner as may be approved by the Commissioner; and(b)require such paving to be kept in proper repair.
