(1)Any person desiring to drain his premises into a municipal drain through a drain of which he is not an owner may, with the prior approval of the Chief Officer of the Municipality, make a private arrangement with the owner for permitting his use of the drain or may apply to the Chief Officer for authority to use such drain or to be declared joint owner thereof.(2)Where the Chief Officer either on receipt of an application under sub-section (1), or otherwise is of opinion that the only or the most convenient means of effectual drainage of the premises into a municipal drain is through a drain belonging to another person, the Chief Officer may, by notice in writing, require the owner of such drain to show cause within a period specified in the notice as to why an order under this section should not be made.(3)Where no cause is shown within the specified period or the cause shown appears to the Chief Officer invalid or insufficient, the Chief Officer, may, by an order in writing, either authorise the owner of the premises to use the drain or declare him to be the joint owner thereof.(4)An order made under sub-section (2), may contain directions as to, -(a)The payment of rent or compensation by the owner of the premises(b)The construction of a drain for the premises for the purpose of connecting with the aforesaid drain:(c)The entry upon the land in which the aforesaid drain is situated with assistants and workmen at all reasonable hours; and(d)The respective responsibilities of the parties for maintaining, repairing, flushing, cleaning and emptying the aforesaid drain.
