Section 159(3) in The Maharashtra Municipal Corporations Act, 1949
(3)The Commissioner may, if he thinks fit, in lieu of giving permission under sub-section (2) to any person to have, his drain or sewer connected with a municipal drain or other place as aforesaid himself connect after giving notice to the person concerned within fourteen days of the receipt of his application, and the reasonable expenses of any work so done shall be paid by the person aforesaid.
