Section 196(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)No drain connecting any premises with a municipal drain or other place set apart for the discharge for drainage may be closed, discontinued or destroyed by the Commissioner under sub-section (I) except on condition of his providing another drain equally effectual for the drainage of the premises and communicating with such municipal drain or other place aforesaid as the Commissioner thinks lit, and the expenses of construction of any drain so provided by the Commissioner and of any work done under the section shall be paid from the municipal fund.
