Section 155 in Andhra Pradesh Municipalities Act, 1965
155. Power to regulate discharge of water from building or land.
(1)The owner or occupier of any building in a public street shall, within fifteen days after receipt of notice in that behalf from the Commissioner put up and thenceforward, keep and maintain in good condition proper troughs and pipes built and fixed in accordance with the directions, if any, issued by the Commissioner or contained in the bye-laws of the council, for catching and carrying the water from the roof and other parts of such building and for discharging such water in such manner as the Commissioner may permit.(2)For the purposes of efficiently draining any building or land the Commissioner may, by notice-(a)require any court-yard, alley or passage between two or more buildings to be paved by the owners of such buildings with such materials and in such manner as may be approved by him; and(b)require such pavement to be kept in proper repair.
