Section 250 in Gauhati Municipal Corporation Act, 1971
250. Connecting drains to be constructed at the expense of owners of premises.
(1)In the case of premises abutting on a Public Street blocking and disconnecting a municipal drain, the Commissioner shall construct such connecting drain at the expense of the owner of the said premises.(2)The connecting drain mentioned in sub-section (1) shall vest in the Corporation and be maintained and kept repaired by the Commissioner as a municipal drain.(3)The remainder of every drain constructed, erected, set up or continued for the sole benefit of any premises shall -(a)Vest in 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 flushed, cleansed missioner 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 Commissioner under the said section.
