Section 208(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)It shall be the duty of every such owner of land or building to get such drains, privies, water-closets, house-gullies, gutters and cesspools cleaned either by the municipal agency or such other agency as the Chief Officer may approve and at such intervals as the Chief Officer may require.
