Section 200 in Arunachal Pradesh Municipal Act, 2007
200. Alteration, discontinuance, cleansing, etc., of drains.
- Subject to such terms and conditions as may be specified by regulations from time to time, the Chief Municipal Executive Officer/ Municipal Executive Officer, or any other agency authorized by him in this behalf, may -(a)enlarge, alter the course of, lessen, or arch over, or otherwise improve, any municipal drain within the municipal area,(b)discontinue, close up, or destroy any such drain,(c)properly flush, clean, and empty such drain, and(d)restrict throwing, emptying, or turning into any municipal drain, or into any matter likely to damage the drain or interfere with the free flow of its contents or affect prejudicially the treatment and disposal of its contents, or any chemicals, refuse or waste steam, or any liquid which is dangerous or is the cause or a nuisance or is prejudicial to health, or any petroleum Class 'A', petroleum Class 'B' or petroleum Class 'C'.Explanation - For the purposes of this section, the expression "petroleum Class 'A', "Petroleum class 'B', Petroleum Class 'C''' shall have the same meaning as in the Petroleum Act, 1934.D. Drains of Private Streets and Drainage of Premises
