Section 153 in The Bombay Provincial Municipal Corporations Act, 1949
153. Drains to be constructed and kept in repair by the Commissioner. - (1) The Commissioner shall maintain and keep in repair all municipal drains and shall with the approval of the Corporation construct such new drains as shall from time to time be necessary for effectually draining the City.
(2)The Commissioner shall also, in the case of any street in which there is a municipal drain, construct at the charge of the Municipal Fund such portion of the drain of any premises to be connected with such municipal drain as it shall be necessary to lay under any part of such street and the portion of any connecting drains, so laid under the street shall vest in the Corporation and be maintained and kept in repair by the Commissioner as a municipal drain.
