Section 182(2) in Chennai City Municipal Corporation Act, 1919
(2)Such culverts or drain-coverings shall be [of such form and size and consist of such materials and be provided with such means of ventilation] [Substituted for the words 'of the form and size and consist of such materials' by section 100 of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] as may be specified in the said notice, and shall be maintained anti kept free from all obstruction at the expense of the said owner or occupier.
