Section 211 in The Coimbatore City Municipal Corporation Act, 1981
211. Commissioner's power to drain premises in combination.
(1)When the Commissioner is of opinion that any group or block of premises, any part of which is situate within thirty metres of a public drain, already existing or about to be provided or in the process of construction, may be drained more economically or advantageously in combination than separately, the Commissioner may, with the approval of the standing committee, cause such group or block of premises, to be drained by such piethod as appears to the Commissioner to be best suited therefor and the expenses incurred by the Commissioner in so doing shall be paid by the owners in such proportions as the standing committee may think fit and shall be recoverable in the same manner as the property tax.(2)Not less than fifteen days before any work under this section is commenced, the Commissioner shall give written notice to the owners of-(a)the nature of the intended work;(b)the estimated expenses thereof; and(c)the proportion of such expenses, payable by each owner.(3)The owners, for the time being of the several premises constituting a group or block drained under sub-section (1), shall be the joint owners of every drain constructed erected or fixed, or continued for the special use and benefit only of such premises and shall, in the proportion in which it is determined that they are to contribute to the expenses incurred by the Commissioner under subsection (1), be responsible for the expense of maintaining every such drain in good repair and efficient condition.
