Section 57(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(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.
