Section 202 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
202. Power to require sufficient drainage of houses.
(1)If any building or land be at any time undrained, or not drained to the satisfaction of the Chief Officer, the Chief officer, subject to [the control of the President,] [These words were substituted for the words 'the control of the council' by Maharashtra 4 of 1974, Section 24.] may by written notice call upon the owner to construct or lay from such building or land a drain or pipe of such size and materials, at such level, and with such fall as he may think necessary for the drainage of such building or land into -(a)some drain or sewer, if there be a suitable drain or sewer within fifty feet of any part of such building or land; or(b)a covered cesspool to be provided by such owner and approved by the Chief Officer.(2)The Chief Officer may, subject to [the control of the President,] [These words were substituted for the words 'the control of the council' by Maharashtra 4 of 1974, Section 24.] by written notice require any courtyard, alley or passage between two or more buildings to be paved by the owners of such buildings with such materials and in such manner as he may direct.(3)Whoever fails to comply with the notice issued by the Chief Officer under subsection (1) or sub-section (2) shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 13(1), (w.e.f. 14-1-2011).], and in the case of continuing offence with further fine which may extend to [one hundred rupees] [These words were substituted for the words 'ten rupees' by Maharashtra 1 of 2011, Section 13(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
