Section 157 in The Maharashtra Municipal Corporations Act, 1949
157. Cleaning drains. - (1) The municipal drains shall be so constructed, maintained and kept as to create the least practicable nuisance and shall be from time to time properly flushed, cleansed and' emptied.
(2)For the purpose of flushing, cleansing and emptying the said drains, the Commissioner may construct or set up such reservoirs, sluices, engines and other works, as he shall from time to time deem necessary.Drains of Private Streets and Drainage of Premises
