Section 195 in The Chhattisgarh Municipalities Act, 1961
195. Troughs and pipes for water.
- A Council may, by written notice, require the owner of any building in any street to put up and keep in good condition proper troughs and pipes for catching and carrying the water from the roof and other parts of such building, and for discharging the same, in such manner as they may think fit, in order that such water shall not fall upon the persons passing along the street.
