Section 204(3) in The Punjab Municipal Corporation Act, 1976
(3)The Commissioner 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 Commissioner shall be paid by the owner or occupier of the premises, or as the case may be, the owner of the private drain and shall be recoverable from the owner or occupier as an arrear of tax under this Act.
