Section 152 in Andhra Pradesh Municipalities Act, 1965
152. Power of Commissioner to drain premises in combination.
(1)When the Commissioner is of opinion that any group or block of premises, any part of which is situated within thirty metres of a municipal drain already existing or about to be provided or in the process of construction, may be drained more economically or advantageously in combination than separately, the Commissioner may cause such group or block of premises to be drained and the expenses incurred by the Commissioner in so doing shall be paid by the owners in such proportions as the Commissioner may decide.(2)Not less than fifteen days before any work under this section is commenced, the Commissioner shall give notice to the owners of(a)the nature of the intended work,(b)the estimated expenses thereof, and(c)the proportion of such expenses payable by each owner:(3)The owners, for the time being, of the several premises constituting a group or block, drained under subsection (1), shall be the joint owners of every drain constructed, erected or fixed, or continued for the special use and benefit only of such premises and shall, in the proportion in which it is determined that they are to contribute to the expenses incurred by the Commissioner under sub-section (1), be responsible for the expense of maintaining every such drain in good repair and efficient condition.
