Section 150(1) in Andhra Pradesh Municipalities Act, 1965
(1)The Commissioner shall, on an application by the owner or occupier of any permises or the owner of private street, arrange in accordance with the bye-laws, for the connection of the applicant's drain with any public drain, and where there is underground sewer, any private latrine with any underground sewer, at a distance not exceeding one hundred meters therefrom at the applicant's expense.
