Section 305 in Greater Hyderabad Municipal Corporation Act, 1955
305. Commissioner may close or limit the use of existing private drains.
(1)Where a drain connecting any premises with a municipal drain or other place legally set apart for the discharge of drainage is sufficient for the effectual drainage of the said premises and is otherwise unobjectionable, but is not, in the opinion of the Commissioner, adapted to the general drainage system of the city or of that part of the city in which such drain is situated, the Commissioner with the approval of the Standing Committee, may-subject to the provision of sub-section (2) close, discontinue or distroy the said drain and cause any work necessary for that purpose to be done.(b)[ [***] [Clause (b) omitted by Act No.6 of 1982.](2)No drain may be closed, discontinued or destroyed by the Commissioner under clause (a) of sub-section (1) except on condition of his providing another drain as effectual for the drainage of the premises and communicating with any municipal drain or other place as aforesaid which the Commissioner thinks fit; and the expenses of the construction of any drain so provided by the Commissioner and of any work done under the said clause (a) shall be paid by the Commissioner at the charge of the Municipal Fund.(3)[ ***] [ Omitted by Act No.6 of 1982.]
