(3)all drains and ventilation shafts, pipes and all appliances and fittings connected with the drainage works constructed, erected or set up out of the Municipal Fund in or upon premises, not belonging to the municipality, whether(a)before or after the commencement of this Act, and(b)for the use of the owner or the occupier of such premises or not, shall, unless the municipality has otherwise determined, or does at any time otherwise determine, vest, and shall be deemed always to have been vested, in the municipality.Explanation. - All public and other drains, which are vested in the municipality, are hereinafter referred to in this Act as municipal drains.
