Section 210 in The Madurai City Municipal Corporation Act, 1971
210. Connection of house-drains with public drains.
(1)The Commissioner shall, on application by the owner or occupier of any premises or the owner of a private street, arrange, in accordance with the by-laws for the connection, if practicable, of the applicant's drain with a public drain at the applicant's expense.(2)If there is a public drain or other place set apart by the corporation for the discharge of the drainage within a distance not exceeding thirty metres of the nearest point of any premises or if within such distance, a public drain or other place for the discharge of drainage is about to be provided or is in the process of construction, the Commissioner may -(a)by notice direct the owner of the said premises to construct a drain leading therefrom to such drain or place and to execute all such works as may be necessary in accordance with the by-laws at such owners expense; or(b)cause to be constructed a drain leading from the said premises to such public drain or place and cause to be executed all such works as may be necessary:Provided that -(i)not less than fifteen days before constructing any drain or executing any work under clause (b), the Commissioner shall give notice to the owner of the nature of the intended work and the estimated expenses recoverable from the owner; and(ii)the expenses incurred by the Commissioner in constructing any drain or executing any work under clause (b) shall be recoverable from the owner in such instalments as the standing committee may think fit and in the same manner as the property tax.(3)If any premises are in the opinion of the Commissioner without sufficient means of effectual drainage, but no part thereof is situated within thirty metres of a public drain or other place set apart by the corporation for the discharge of drainage, the Commissioner may, by notice, direct the owner of the said premises to construct a closed cess-pool or other sewage disposal plant of such material, dimensions and description, in such position and at such level as the Commissioner thinks necessary and to construct a drain or drains emptying into such cess-pool and to execute all such works as may be necessary in accordance with the by-laws.(4)It shall not be lawful for the owner of any building constructed or re-constructed after the commencement of this Act to occupy it or cause or permit it to be occupied until he has obtained a certificate from the Commissioner that the said building is provided with such means of drainage as appear to the Commissioner to be sufficient.
