Section 295 in Greater Hyderabad Municipal Corporation Act, 1955
295. Cleansing drains.
(1)The municipal drains shall be so constructed, maintained and kept as to create the least practicable nuisance and shall be from time to time properly flushed, cleansed and emptied.(2)For the purpose of flushing, cleansing and emptying the said drains, the Commissioner may, with the sanction of the Corporation, construct or set up such reservoirs, sluices, engines and other works, as he shall from time to time deem necessary.Drains of public street and drainage of premises.
