(1)Every Municipal Board shall, so far as the fund at its disposal may permit, provide and maintain a sufficient and satisfactory system of public drains for the effectual drainage and its local area.(2)If in the opinion of the State Government any area of the Municipality or part thereof should, for any special reason, be provided with a system of public drains or with other means of drainage, they may direct the Municipal Board to provide or execute, within such time as may be fixed by them in this behalf, such works as may be considered necessary by them.(3)The Board shall at all time keep in good repair all drains cesspools and the like vested in or belonging to it.Introduction of Schemes
