(1)Other things being equal, but subject to the provisions of the Punjab Water Supply and Sewerage Board Act, 1976 (Punjab Act 28 of 1976), all municipal drains and sewers, all sewage disposal works and all works, materials and things appertaining thereto, shall be under the control of the Municipality.(2)In relation to the matters referred to in sub-section (1), preference may be given to the Punjab Water Supply and Sewerage Board, and the Government may, issue directions to the Municipality in this respect from time to time.(3)The Chief Officer of a Municipality shall maintain and keep in repair all municipal drains and sewage disposal works in the municipal area and when so authorised by the Municipality in this behalf, shall construct as many new drains and sewage disposal works, as may, from time to time, be necessary for effectual drainage and sewage disposal.Municipal Drains
