Section 165 in The Gujarat Municipalities Act, 1963
165. Right to carry drain through land or into drain belonging to other person.
(1)If the owner or occupier of any building or land desires to connect the same with any municipal drain, by means of a drain to be constructed through land or to be connected with a drain, belonging to or occupied by or in the use of some other person, he may make a written application in that behalf to the Chief Officer.(2)Subject to the control of the executive committee the Chief Officer there upon after giving to such other person a reasonable opportunity of stating any objection to such application, may, if no objection is raised or if any objection which is raised is in his opinion insufficient, by an order in writing, authorize the applicant to carry his drain into, through, or under the said land, or into the same drain, as the case may be, in such manner and on such conditions as to the payment of rent or compensation, and as to the respective responsibilities of the parties for maintaining, repairing, flushing, cleaning and emptying the said drains as may appear to him to be adequate and equitable.(3)Every such order shall be a competent authority to the person in whose favour it is made, or to any agent or other person employed by him for this purpose, after giving or tendering to the owner, occupier or user of the said land or drain the compensation or rent, if any, specified in the said order, and otherwise fulfilling as far as possible the conditions of the said order, and after giving to the said owner, occupier, or user reasonable notice in writing, to enter upon the land specified in the said order with assistants and workmen at any time between sunrise and sunset and, subject to all provisions of this Act, to do all such work as may be necessary-(a)for the construction or connection of the drain, as may be authorised by the said order;(b)for renewing, repairing or altering the same as may be necessary from time to time; or(c)for discharging any responsibility attaching to him under the terms of the order as to maintaining, repairing, flushing, cleaning or emptying the said drain or any part thereof.(4)In executing any work under this section as little damage as possible shall be done, and the owner or occupier of the buildings or lands for the benefit of which the work is done, shall-(a)cause the work to be executed with the least practicable delay;(b)fill in, reinstate and make good at his own cost and with the least practicable delay the ground or any portion of any building or other construction opened, broken up or removed for the purpose of executing the said work; and(c)pay compensation to any person who sustains damage by the execution of the said work.
