(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), the Chief Officer of a Municipality may carry any municipal drain through, across or under any street or any place laid out as or intended for a street or under any cellar or vault, which may be under any street and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within the municipal area or for the purpose of out-fall or distribution of sewage outside the municipal area 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 may enter upon and construct any new drain in the place of an existing drain in any land wherein any municipal drain has been already lawfully constructed, or repair or alter any municipal drain so constructed.
