Section 185 in The City of Nagpur Corporation Act, 1948
185. Rights of owners and occupiers of premises to carry drains through lands belonging to other persons.
(1)If it appears to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] that the only means by which the owner or occupier of any building or land can conveniently cause this drain to empty into a municipal drain or other place set apart by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] for the discharge of drainage, is by carrying the same into, through or under any land belonging to or occupied by some persons other than the said owner or occupier, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall give such other person a reasonable opportunity of stating any objection, and if no objection is raised, or if any objection which is raised appears lo him invalid or insufficient, may, by an order in writing, authorise the said owner or occupier to carry his drain into, through or under the said land in such manner as he may think fit to allow.(2)Subject to the provisions of t his Act, on receipt of any such order bearing the signature of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], the person in whose favour it is made or any agent or person employed by him for the purpose may, after giving to the owner or occupier of the land reasonable written notice of his intention to do so, enter upon the said land with assistants, and workmen at any time between sunrise and sunset, and execute the necessary work.(3)In executing any work under this section as little damage as possible shall be done, and the owner or the occupier of the premises 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 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.(4)If any land in which work has been executed under subsection (2) was un-built upon at the time of such execution and if at any time thereafter the owner or occupier thereof desires to erect a building thereon and applies to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] in this behalf, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall, by written notice, require the owner or occupier of the premises for the benefit of which such drain was constructed, to close, remove or divert the same in such manner as may be approved by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and to fill in, reinstate and make good the land as if the drain had not been carried into, through or under the same.
