(1)The municipality shall prepare and maintain a Code to be called the Municipal Water-Supply, Drainage and Sewerage Code which shall include such regulations as may be made from time to time relating to the construction, maintenance, repair and alteration of waterworks, watersupply mains, supply-pipes, drains, sewers, privies and urinals, cesspools, and appurtenances thereof and other matters under chapter 24 or chapter 25 or this chapter.
