(3)The Chief Officer may, if he thinks fit, construct such part of the work necessary for having a private drain made to communicate with a municipal drain, as is in or under a public street and in such a case the expenses incurred by the Chief Officer, shall be paid by the owner or occupier of the premises, or, as the case maybe, by the owner of the private drain, and shall be recoverable from the owner or occupier as an arrear of tax under this Act.
