Section 208(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)All drains, privies, water-closets, house-gullies, gutters and cesspools and drainage works of every description within a municipal area shall, unless constructed at the cost of the Council, be altered, repaired and kept in proper order at the cost and charge of the owners of the lands or buildings to which they belong, or for the use of which they have been constructed or continued; and the Chief Officer, subject to [the control of the President,] [These words were substituted for the words 'the control of the Council' by Maharashtra 4 of 1974, Sections 27 and 28.] may by written notice require any such owner to alter, repair and put the same in good order in such manner as he may think fit.
