Section 210 in The Chhattisgarh Municipal Corporation Act, 1956
210. Connecting drains to be constructed at the expenses of owners of premises.
(1)In the case of premises abutting on a public street in which there is a municipal drain and in the case of premises drained in pursuance of the provisions of this Chapter, the Commissioner shall construct at the expenses of the owner of the said premises such portion of the drain of the said premises as may be necessary to lay under any part of a public street.(2)The portion of any connecting drain so laid under a public street shall vest in the Corporation and be maintained and kept in repair by the Commissioner as a municipal drain.(3)The remainder of every drain constructed, erected, set up or continued for the sole use and the benefit of any premises shall-(a)vest in the owner of such premises;(b)be maintained and kept in repair by the owner or occupier of such premises; and(c)be from time to time Hushed, cleansed and emptied under the orders of the Commissioner at the cost of the municipal fund :Provided that, where several premises are drained in common under the last preceding section, such remainder shall vest in the owners jointly and the cost of maintenance and repair thereof shall be distributed in the same proportions as are fixed by the Commissioner under the said section.
