242. Public drains and sewage disposal works to vest in the Municipality.
(1)All public drains, all drains in, alongside or under any public street, and all sewage disposal works, constructed or acquired out of the Municipal Fund of a Municipality or otherwise, and all works, materials and things appertaining thereto, which are situated within or outside the municipal area, shall vest in the Municipality.(2)All public and other drains, which are vested in the Municipality are hereafter in this Act referred to as municipal drains.(3)For the purposes of laying, constructing, enlarging, deepening or otherwise repairing or maintaining any such drain or sewage disposal, so much of the sub-soil appertaining thereto, as maybe necessary for the said purposes, shall be deemed also to vest in the Municipality.(4)All drains and ventilation shifts, pipes and all appliance and fittings connected with the drainage works constructed or set up out of the Municipal Fund of a Municipality in or upon the premises, not belonging to the Municipality, whether: -(a)Before or after the commencement of this Act; and(b)For the use of the owner or occupier of such premises or not, shall, unless the Municipality has otherwise determined, or does at any time otherwise determine, vest and be deemed always to have vested in the Municipality.
