Section 175 in The Bombay Provincial Municipal Corporations Act, 1949
175. Affixing of pipes for ventilation of drains, etc. - (1) For the purpose of ventilating any drain or cesspool, whether belonging to the Corporation or to any other person, the Commissioner may erect upon any premises or affix to the outside of any building or to any tree any such shaft or pipe as shall appear to the Commissioner necessary and cut through any projection from any building including the eaves of any roof thereof in order to carry up such shaft or pipe through any such projection and lay in, through, or under any land such appliances as may in the opinion of the Commissioner be necessary for connecting such ventilating shaft or pipe with the drain or cesspool intended to be ventilated.
(2)Such shaft or pipe shall be erected or affixed or removed in the manner laid down in the rules.(3)If the Commissioner declines to remove a shaft or pipe under the rules, the owner of the premises, building, or tree upon or to which the same has been erected or affixed, may apply to the Judge, within fifteen days of the receipt by him of the reply of the Commissioner.(4)Where the owner of any building or land cut through, opened or otherwise dealt with under sub-section (1) is not the owner of the drain or cesspool intended to be ventilated, the Commissioner shall, so far as is practicable, reinstate and make good such building and fill in and make good such land, at the charge of the Municipal Fund.Disposal of Sewage
