(1)Other things being equal, but subject to the provisions of the Punjab Water Supply and Sewerage Board Act, 1976, the municipal drains shall be so constructed, maintained and kept by the Municipality as to create the least practicable nuisance and shall, from time to time, be properly flushed, cleansed and emptied.(2)In relation to the matters referred to in sub-section (1), preference may be given to the Punjab Water Supply and Sewerage Board, and the Government may issue directions to the Municipality in this respect from time to time.(3)For the purpose of flushing, cleansing and emptying the said drains, the Municipality may, construct or set up such reservoirs, sluices, machines and other works, as it may, from time to time, determine.
