Section 57 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
57. Power to provide sewers in combination.
(1)When the authorised authority is of opinion that any group or block of premises any part of which is situated within thirty metres of a Board's sewer already existing (or about to be provided or in the process of construction), may be provided with sewer more economically or advantageously in combination than separately, the authorised authority may, with the approval of the Board cause such group or block or premises to be so provided by such method as appears to the authorised authority to be best suited therefor and the expenses incurred by the authorised authority in so doing shall be paid by the owners in such proportions as the Board may deem fit and shall be recoverable in the same manner as tax, under this Act.(2)Not less than fifteen days before any work under this section is commenced, the authorised authority shall give written notice to the owners, of-(a)the nature of the intended work;(b)the estimated expenses thereof; and(c)the proportion of such expenses payable by each owner.(3)The owners for the time being of the several premises constituting a group or block provided with sewers under sub-section (1) shall be the joint owners of every sewer constructed, erected or fixed, or continued for the special use and benefit only of such premises and shall, in the proportion in which it is determined that they are to contribute to the expenses incurred by the authorised authority under sub-section (1), be responsible for the expenses of maintaining every such sewer in good repair and efficient condition.
